Section 20(2) in The U.P. Agricultural Credit Rules, 1975
(2)The Tahsildar shall at any time before the date of sale cause a proclamation of the date and place of the intended sale to be made by beat of drum in the village in which the agriculturist or his heir or legal representatives reside or the properties referred to in Rule 12 (1) are kept and in such other place or places as the Tahsildar may consider necessary to give due publicity to the intended sale.
