Section 10(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(2)The public notice under sub-rule (1) shall be published in the village in which the land is situate, and also in the village within a radius of five miles from such village by beat of drum. Copies of the notice shall also be affixed on the notice board in the office of the Collector, the authorised officer, the Mamlatdar and of the village panchayat and in the village chavdi, and where a village has no panchayat, at any prominent place in the village.
