Section 9(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(2)Where the Tribunal or the Bench is satisfied that there is reason to believe that the addressee is avoiding service or for any other reason notice of summons cannot be served by post, the Tribunal or the Bench shall order for publication of notice or summon in daily newspaper, circulating in the locality in which addressee is known to have last resided or worked or carried on business or in such other manner, as it may deem fit. The publication charges shall be paid by the appellant or the petitioner, as the case may be.
