Section 15(2) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(2)Where the ownership of the hoarding is in dispute or where the persons interested in the said hoarding are not readily traceable and the order or notice cannot be served without undue delay, the order or notice may be served, by publishing it in the Tamil Nadu Government Gazette, and where possible, by affixing a copy thereof on any conspicuous part of the hoarding.
