- Every special notice or order by this Act required to be served shall be served. -(1)by delivering a copy of the same to the person to whom it is directed, or, on failure of such service by posting a copy on some conspicuous part of the house in which the said person resides, or by delivering a copy to any agent authorized to appear generally for the person to whom such notice or order is directed; or(2)by sending a registered letter containing a copy of such notice or order directed to the said person at his usual place of abode, or at the place where he may be known to reside; or(3)by posting a copy of the notice or order at the mal-cutcherry of the estate, village or tenure to which the same relates; or, if no mal cutcherry be found, on some conspicuous place on the said estate, village or tenure; or(4)if the person on whom the notice or order is to be served is a Zamindar, by delivering a copy thereof to the agent who shall have paid an instalment of revenue next before or who pay the instalment next after the preparation of such notice or order, on behalf of such zamindar.In all cases where two or more persons are holders of an estate or tenure, service under the last two clauses shall be deemed to be good and sufficient service on each and all of such persons.
