Section 9(5) in The Punjab Development of Damaged Areas Act, 1951
(5)In case whereabouts of any such person are not known, such notice may be given by publication, in a newspaper of the description given in sub- section (1) of section 4, and if such notice has been published in such newspaper not less than fifteen days before the date of hearing ex parte proceedings may be taken if the person does not appear on that date.
