2. Manner of publication of the notification under section 7(2).
(1)Immediately after publication of the notification under sub-section (2) of section 7, the Highway Authority shall display or cause to be displayed for a period of two months copies of the notification on the notice-boards at the following places(i)office of the Highway Authority,(ii)(a)village chawdi and if there be no village chawdi, village school or other public place suitable for the purpose, and(b)office of the Gram Panchayat, if any, in each of the villages within the revenue limits of which the lands between the highway boundaries and the control lines proposed to be fixes (in this rule referred to as the lands in question) lie,(iii)office of the Mamlatdar or Mahalkari of each of the talukas or mahals in which the lands in question lie,(iv)office of each of the Public Works Department sub-divisions incharge, of the highway in respect of which the highway boundaries, the building lines and the control lines are proposed to be fixed,(v)office of the District Local Board of the district in which the lands in question lie,(vi)office of the Municipality or a Municipal Corporation, if any of the lands lie within its jurisdiction.(2)The Highway Authority shall send a copy of the notification to the Police Patil of each of the villages within the revenue limits of which the lands in question lie, and the Police Patil shall give publicity to it in the village by beat of drums.
