(2)Where the person to whom possession of any premises requisitioned under section 73 is to be given under sub-section (1) cannot be found or is not readily ascertainable or has no agent or any other person empowered to accept delivery on his behalf, the Government shall cause a notice declaring that such premises are released from, requisition to be affixed on some conspicuous part of such premises and publish the notice in the District Gazette concerned.
