Section 132(2) in The West Bengal Panchayat Elections Act, 2003
(2)Where the person to whom possession of any premises requisitioned under section 127 is not readily ascertainable or has no agent or any other person empowered to accept delivery on his behalf, the District Panchayat Election Officer shall cause a notice declaring that such premises are released from requisition to be affixed on some conspicuous part of such premises.
