Section 146(b) in Kerala Land Reforms (Tenancy) Rules, 1970
(b)in the case of a family, on the person in management of such family or of the property of the family, in the manner specified below:-(i)by delivery or tender to the person concerned or his counsel or his authorised agent; or(ii)by delivery or tender to some adult member of the family; or(iii)by sending the notice or order to the person concerned by registered post acknowledgement due; or(iv)by affixing the notice or order in some conspicuous part of the last known place of residence of the person concerned;
