Section 18(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(2)Where the notice or order cannot be served without undue delay, due to any dispute in the ownership of the kudiyiruppu or the superstructure or due to the person to whom the notice or order is intended being not readily traceable, the notice or order may be served by publishing it in the Tamil Nadu Government Gazette and where possible, by affixing a copy thereof on some conspicuous part of the kudiyiruppu or superstructure to which it relates.
