Section 54 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
54.
Any notice or other document required to be served under the Act may, if a proper service is not secured by the modes prescribed in clauses (a) to (c) of Section 35, be served-(a)by publication in the [Gazette] [Substituted for 'Bhopal State Gazette' by M.P.A.L.O., 1956 vide Section 4 Table.] or in any local Hindi paper;(b)by posting copies thereof on the notice boards of the Collector's Office and the Tahsil;(c)by exhibiting copies thereof at some conspicuous place in the Jagir land. 6
