Section 11(2) in Telangana Housing Schemes (Acquisition of Land) Act, 1961
(2)Where the ownership of the land is in dispute or the persons interested in the land, are not readily traceable and the notice or order cannot be served without undue delay, service of the notice or order shall be effected by publishing Service of notices and orders. it in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, and where possible, a copy thereof may also be affixed on any conspicuous part of the land to which it relates.
