Section 76A(g) in Haryana Co-operative Societies Rules, 1989
(g)The proclamation of sale shall also be circulated/published by affixing notices in the office of Assistant Registrar's, Deputy Registrar's, the sick society and other relevant place/places which are directly or indirectly concerned with the functioning of the said sick society and will give at least Thirty days time to materialise the entire sale process. Prior to two consecutive dates before the commencement of the date fixed for sale, the sale officer shall also announce by beat of drum in the locality/village/town by assuring himself that the details of the said property are being brought to the notice of public at large through beat of drum in a fairly reasonable manner. The proclamation shall state the time/place of sale and [complete particulars and specifications] [Substituted for the words 'specify as fully and accurately as possible about the nature' by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.] of the property to be sold and any encumbrance to which the property of the said sick societies is liable and shall keep necessary record thereof.
