Section 10(3) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(3)Where the person to whom possession of any land or building material 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 Requisitioning Authority (a) if the property to be delivered is land, shall publish in the official Gazette a notice declaring that such land is released from requisitioning and the fact will be notified by beat of drums in the locality; and (b) if it is building material may sell the same in such manner, as may be prescribed and deposit the proceeds in the treasury which shall then be payable to the person entitled thereto.
