Section 2 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
2.
Upon the publication of a notification under Section 5, the Collector shall issue proclamation in JA Form 1 and cause the same to be published within the local limits of his jurisdiction-(a)by posting copies of the proclamation at his Court House, at the Tahsil building and at some conspicuous place in or near the village or villages in which the Jagir is situated, and(b)wherever the Collector considers it necessary, by beat of drum in each village in which the Jagir is situated.
