Section 110(2) in The Orissa Municipal Corporation Act, 2003
(2)Where the person to whom possession of any premises requisitioned under Section 105, is to be given under Sub-section (1) can not be found or is not readily ascertainable or has no agent or any other person empowered to accept delivery on his behalf, the Election Commission shall cause a notice declaring that such premises are released from the requisition to be affixed on some conspicuous part of such premises and publish the notice in the local newspaper.
