Section 146(a) in Kerala Land Reforms (Tenancy) Rules, 1970
(a)in the case of any society or institution, on the secretary or manager or the trustee in the manner specified below:-(i)by delivery or tender to the person concerned or his counsel or h authorised agent; or(ii)by sending the notice or order to the person concerned by registered post acknowledgement due; or(iii)by affixing the notice or order in some conspicuous part of the last known place of residence of the person concerned;
