195. Execution of decree or order for cancelment of lease, for ejectment or re-instatement of tenant not being an actual cultivator - If the decree or order is for the cancelment of any lease or the ejectment of any tenant (not being an actual cultivator) or for the reinstatement of any tenant (not being an actual cultivator), in the possession of tenancy from which he has been ejected the decree or order shall be executed,-
(a)by proclaiming its substance to the cultivators or other occupants of the tenancy by beat of drum, or(b)by notification reciting the substance of the decree or order and affixed in some conspicuous place within, or adjacent to the tenancy, or(c)in such other manner as may be prescribed.
