Section 3(2) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
(2)Any order passed under sub-section (1) shall be served on the owner as well as the occupier, if any, of the accommodation by delivering to such owner and occupier a copy of the order; but where the owner or the occupier is not readily traceable, or the order cannot, in the opinion of the State Government, be served without undue delay, or where the ownership net ship is in dispute or cannot be easily ascertained the service shall be deemed to have been effected if the order is published in the Gazette and a copy of such order is affixed on some conspicuous part of the accommodation , and thereupon the building or part of the building specified in the order shall be deemed to have been requisitioned.
