Section 73 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
73.
Any notice or other document required to be served under the Act may, if a proper service is not secured by the modes prescribed in clauses (a) to (c) of Section 74 be served-(a)by publication in the Official Gazette or in any local Hindi Paper having circulation in the area;(b)by posting copies thereof on the Notice Board of the CollectorÂ’s office and the Tehsil;(c)by exhibiting copies thereof at some conspicuous place in the estate or near the land affected by the notice.
