Section 16(2) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(2)Where the ownership of the property is in dispute or where the persons interested in the property are not readily traceable and the notice or order cannot be served without undue delay, the notice or order may be served by publishing it in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).], and where possible, by affixing a copy thereof on any conspicuous part of the property to which it relates.
