Section 5(3) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
(3)Where the person to whom possession of an accommodation requisitioned under Section 3 is to be given cannot be found and has no agent or other person empowered to accept delivery on his behalf the State Government shall cause a notice declaring that such accommodation is released from requisition to be affixed on some conspicuous part of such accommodation and publish the notice in the Gazette.
