Section 4(3) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(3)The notice shall be serve upon such occupant by having it affixed on the outer door or some other conspicuous part of the public premises and also be published in at least two leading newspapers or in such other manner as may be prescribed, whereupon the notice shall be deemed to have been duly served to all persons concerned.
