Section 90(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Where the person to whom possession of any premises requisitioned under section 85 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 in some conspicuous part of such premises and publish the notice in the Tamil Nadu Government Gazette.
