Section 71 in The Code of Criminal Procedure, 1989 (1933 A. D.)
71. Procedure when service cannot be effected as before provided.
- If service in the manner mentioned in section 69 and 70 cannot by exercise of due diligence be effected, the serving officer shall affix one of the duplicates of the summons to some conspicuous part of the house or home-stead in which the person summoned ordinarily reside ; and thereupon the summons shall be deemed to have been duly served.
