Section 4(4) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
(4)Where the person to whom the possession of any requisitioned property is to be given cannot be found, the competent authority shall cause a notice, to be published in the Official Gazette of the State, declaring that the property is released from requisition and the same may be claimed by such person within a period of sixty days from the date of publication of the notice.
