(1)Immediately after publication of a notification under section 115, the Highway Authority shall display or cause to be displayed, for a period of two months, copies of the notification on the notice-boards at the following places :-(i)office of the Highway Authority,(ii)(a)village chawdi and if there be no village chawdi, village school or other public place suitable for the purpose, and(b)office of the Gram Panchayat, if any, in each of the villages within the revenue limits of which the land or any right or interest in any land to be acquired or extinguished (in this rule referred lo as the land in question) lies,(iii)office of the Mamlatdar or Mahalkari of each of the talukas or mahals in which the land in question lies,(iv)office of each of the Public Works Department sub-division in charge of the highway in respect of which the land in question lies,(v)office of the District Local Board of the district in which the land in question lies,(vi)office of the municipality or municipal corporation if any of the land in question lies within its jurisdiction.
