(1)Every notice, other than a public notice, and every bill, issued under this Act, shall, unless it is under this Act otherwise expressly provided, be served or presented--(a)by giving or tendering the notice or bill or sending it by post to the person to whom it is addressed, or(b)if such person is not found, then by leaving the notice or bill at his last known place of abode, if within [City limits] [Substituted for 'Municipal limits' by M.P. Act No. XIV of 1952, section 19.], or by giving or tendering it to some adult male member or servant of his family, or by causing it to be fixed on some conspicuous part of the building.(2)When a notice is required or permitted under this Act, to be served upon an owner or occupier of building or land, it shall not be necessary to name the owner or occupier therein, and the service thereof, in cases not otherwise specially provided for in this Act, shall be effected either-(a)by giving or tendering the notice, or sending it by post, to the owner or occupier, or if there be more owners or occupiers than one, to any one of them, or(b)if no such owner or occupier is found, then by giving or tendering the notice to an adult male member or servant of his family, or by causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.(3)Whenever the person on whom a notice or bill is to be served is a minor, service upon his guardian or upon an adult male member or servant of his family shall be deemed to be service upon the minor.
