Section 54(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Where the person to whom possession of any premises requisitioned undersection 49, is to be given under sub-section (1) cannot be found or is not readilyascertainable or has no agent or any other person empowered to accept delivery on hisbehalf, requisitioning authority shall cause a notice declaring that such premises arereleased from the requisitioning to be affixed on some conspicuous part of such premisesand on the notice board of the office of the Corporation.
