Section 4(c) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(c)it shall not be necessary to notify every occupier under clause (i) or every other person whose assistance is required under clause (ii) and a proclamation in this behalf made by beat of drum or other customary mode in the area, village or locality shall be deemed sufficient notice to ail affected persons residing in that area, village or locality.
