- Every notice under this Act, unless it is otherwise expressly provided, shall be served either by tendering or delivering a copy thereof to the person on whom it is to be served or to his agent, if he have any;or by affixing a copy thereof to some conspicuous place on the land, if any, to which such notice refers.Notice not void for error.-No such notice shall be deemed void on account of any error in the manner or designation of any person referred to therein, unless when such error has produced substantial injustice.
