Section 24(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Where the person to whom possession of any premises requisitioned under section 19 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 requisitioning authority shall cause a notice declaring that such premises are released from requisitioning to be affixed on some conspicuous part of such premises and on the notice-board of the office of the Mamlatdar, Mahalkari, Tahsildar, or as the case may be, the Naib Tahsildar.
