Section 31 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
31. Mode of issuing proclamation.
(1)Whenever a proclamation is issued under the Code, copies thereof shall be posted on the notice boards of the office of the Revenue Officer or Revenue Court issuing it, and the office of Tehsil within which the land to which it refers is situate, and the office of the Local body within which the land to which it refers is situate and displayed at some place of public resort on or adjacent to the land to which it refers.(2)The Revenue Officer or Revenue Court issuing the proclamation may, if he thinks fit, further cause the proclamation to be published by beat of drum on or near the land to which it refers.(3)On the request and expenses of a party the Revenue Officer or Revenue Court issuing the proclamation may order the proclamation to be published in a newspaper known to be widely circulated in the locality in which the land is Situate.(4)The state Government may, by notification specify such websites on which such proclamations as may be specified shall be compulsorily uploaded by the Revenue Officer or Revenue Court issuing the proclamation.(5)The modes of issuing a proclamation shall apply to the issue of prohibitory order.D- Other provisions
