Soon after allowing the application of the E.O. of the Municipality under Section 169 of the Act, the Collector of the district shall publish a list of the arrears of taxes with the names of defaulters in respect of which the application has been allowed by -(a)beat of drum in the concerned Municipal Area, and(b)fixing a copy thereof to the notice board of his office and the concerned Municipal office and to conspicuous place in the ward of the defaulter for a period of not less than 30 days.
