Section 102(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)The date and the place of such public auction shall previously be notified not less than thirty days by -(a)advertising the sale of property with full details in one or more local newspapers;(b)proclamation of sale by beat of drum in the village where the property is situated;(c)publication of sale notice at-(i)the village chavdi;(ii)the office of the Mamlatdar, Tahsildar or Mahalkari concerned;(iii)the office of the Land Development Bank;(iv)the principal office of the Deputy Registrar in the District.The sale shall be subject to confirmation by the Registrar.
