Section 21(2) in The Chota Nagpur Tenancy Act, 1908
(2)The Deputy Commissioner shall cause the notice to be published as follows:-(a)one copy shall be published by beat of drum in the holding and then kept in the record, and(b)the other copy shall be published by beat of drum in the bustee, portion of the village to which the holding appertains, and shall then be affixed in the presence of not less than two witnesses to some dwelling-house, tree or other conspicuous object upon the holding.
