58E. [ Proclamation by authorised officer. [Substituted by M.P. Act. No. 13 of 1968.]
- The authorised officer shall, as soon as may be, after the issue of the notification, cause to be published in the regional language of the commanded area a notice of the issue of such notification by beat of drum and also by affixing copies of the notice at conspicuous places in all villages in the commanded area specified in the notification issued under Section 58-D. Such notice shall also state the time and place at which the authorised officer shall enquire into the objections preferred under Section 58-D.]
