Section 38(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(2)Where the notice or order cannot be served without undue delay, due to any dispute in the ownership of the land or building or due to the person for whom the notice or order is intended being not readily traceable, the notice or order may be served by publishing it in the Official Gazette, and where possible, by affixing a copy thereof on some conspicuous part of the land or building to which it relates.
