Section 40(d) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(d)if it is not practicable after due diligence to ascertain the address of the person on whom it should be served, by addressing it to him and by delivering it to some person on the premises, if there is no person on the premises to whom it can be delivered, by affixing it, or a copy of it, to some conspicuous part of the premised; or
