Section 117(7) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(7)Where an order or notice sent by post is returned undelivered, or where the Settlement Officer or other authority is satisfied that there are reasons to believe that the order or notice cannot be delivered in the ordinary course, the Settlement Officer or other authority may direct that the order or notice may be served either:(a)by publication in one issue of a newspaper having circulation in the area in which the person concerned is known to have last resided or to have carried on business; or(b)(i)by affixture of a copy of the same on a conspicuous part of the property in relation to which the order or notice has been made or issued; and(ii)by beat of drum of some place on or adjacent to such property.
