Section 8(3) in The United Provinces(Temporary) Accommodation Requisition Act, 1947
(3)Where the person to whom possession of accommodation is to be delivered under sub-section (1) cannot be found and has no agent or other person empowered to accept delivery of possession on his behalf, the District Magistrate may cause a notice declaring that the accommodation is released from requisition to be published in the official Gazelle.
