(1)A copy of the proclamation shall be served on the defaulter and be posted in a conspicuous part of the office of the Tahsildar of the tahsil in which the poperty to be sold is situate.(2)After a copy of the proclamation has been served on the defaulter and posted in the office of the Tahsildar, a copy thereof shall be posted in the office of the Collector.(3)The proclamation shall be further published in the manner prescribed in section 22 and in such other manner as the Collector thinks expedient.
