Section 5(a) in West Bengal Escheats and Forfeitures Act, 2012
(a)in case of immovable property, a notice shall be served on the person, if any, in possession of the property, and where is in such person refuses or evades notice or cannot be found, it shall be served by affixture on a conspicuous part of the property, and on the notice board of the office of the Collector;
