Section 12(3) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(3)Where the person to whom the possession of any land requisitioned under section 3 is to be delivered, cannot be found or is not readily traceable or has no agent or other person empowered to accept delivery on his behalf the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] shall publish in the official Gazette, a notice declaring that such land is released from requisitioning and shall cause a copy there of to be affixed on some conspicuous part of such land.
