Section 6(4) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(4)Where any person to whom possession of nay requisitioned property is to be given is not found and has no agent or other person empowered to accept deliver on his behalf, the competent authority shall cause a notice declaring that the property is released from requisition to be affixed on some conspicuous part of the property and shall also publish the notice in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).].
