41. Publication of date fixed by State Government. -
Every date fixed by the [State Government] as provided in the two last preceding sections shall be published by a notice in the [Official Gazette] ;and also by notices to be posted upat the Court or office of the Judge, the Magistrate and the Collector of the district, in respect of which such date is fixed;at the Court or office of every Munsif, Sub-divisional Officer and Sub-Registrar of Assurances in such district;and at every police-station in such district;and by proclamation to be made by beat of drum at the headquarters of such district, and in every place in which a Sub-divisional office is situated, and in such other places as the [State Government] may direct.The officer in charge of every Court, office and police-station at which a notice is required to be posted up under this section shall certify to the Collector the date on which the notice was so posted up at his Court, office or police-station; and the latest date so certified shall be deemed to be the date of publication of the notice for the purposes of the two last preceding sections.
