Section 513(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Such order shall be proclaimed at some place on or adjacent to the property by beat of drum or other customary mode, and a copy of the order shall be fixed on a conspicuous part of the property and upon a conspicuous part of the office of the Corporation and also, when the property is land paying revenue to the State Government, in the office of the Collector of the district in which the land is situate.
