Section 19A in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
19A. [ Substituted service in case of untraceable claimants. [Inserted by S.R.O. 2865, dated 20th August, 1954.]
(1)Where a notice or order served on any claimant under rule 19 is returned undelivered before the date fixed for hearing, or where the Settlement Officer or Revising Authority is satisfied that there is reason to believe that the notice or order cannot be served in the manner provided in rule 19, the Settlement Officer, or the Revising Authority, as the case may be, shall order the notice or order to be served on the claimant by notice in Form E published in a newspaper circulating within the area in which the claimant is stated to have resided or to be carrying on business according to the address given in the claim file of such claimant. A copy of the notice shall also be served by affixing a copy thereof in some conspicuous place in the office of the Chief Settlement Commissioner at (Metcalfe House), Delhi and also in the office of the officer hearing the claim. Such notice shall contain the name and address of the claimant, the index number of the claim, the place, time and date of hearing and the name and designation of the officer hearing the claim.(2)The date fixed for hearing the claim shall not be less than 60 days from the date on which the notice in Form E is first published in the newspaper.(3)A notice in Form E may be addressed to one or more claimants.(4)Where service of a notice or order is substituted by an order of the Settlement Officer, or a Revising Authority, under this rule, such service shall be as effectual as if it had been made on the claimant personally.(5)Where a claimant fails to appear either in person or through an authorised agent before the officer hearing the claim on the date fixed for hearing in response to the notice served upon him under this rule, the claim shall be determined ex parte.]
