Section 20(2) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(2)Where the ownership of the acquired property is in dispute or where the persons interested in the said property are not readily traceable and the order cannot be served without undue delay, the order may be served by publishing it in the Tamil Nadu Government Gazette, and where possible, by affixing a copy thereof on any conspicuous part of the acquired property or the premises where the acquired property was ordinarily kept before the date of vesting.
