Section 135(2) in The Punjab State Election Commission Act, 1994
(2)Where the person to whom possession of any premises requisitioned under section 130 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 State Government shall cause a notice declaring that such premises are released from requisition to be affixed on some conspicuous part of such premises and publish that notice in the Official Gazette.
