Section 123(2) in West Bengal Co-operative Societies Act, 2006
(2)The sale shall be advertised at least a month before the date of sale by-(a)describing the property with full details in the local newspaper;(b)proclamation by beat of drum in the locality where it is situate and(c)publication of the sale notice in the office of -(i)block level and land reforms officer of the area concerned;(ii)the collector of the district:(iii)the block development officer if the area concerned; and(iv)panchayat or municipality of the area in which the property is situate.
