Section 8(3) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(3)The Estate Manager shall cause the notice to be served by having it affixed on the outer door or some other conspicuous part of [the premises or other immovable properties,] [Words substituted for the words 'the premises,' by W.B. Act 11 of 1996.] and in such other manner as may be prescribed, whereupon the notice shall be deemed to have been duly given to all persons concerned.
