Section 12A(4) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(4)A proclamation under sub-section (1) shall be published by beat of drum in the town or village and by affixing a copy thereof in chawdi or in some other public building or place in the town or village, as the case may be, and the statement in writing by the Collector or officer making the proclamation to the effect that the proclamation was duly published on a specified day, shall be conclusive evidence that the require¬ments of this section have been complied with and that the proclamation was published on such day.
