Section 14(2) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
(2)Where the ownership of the motor vehicle is in dispute, or where the persons interested in the motor vehicle are not readily traceable and the notice or order cannot be served without undue delay, the notice or order 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 premises where such motor vehicle was ordinarily kept before the date of the requisition.
