(1)Where any notice, order or list is required to be published under this Act, the publication shall, unless it is expressly provided otherwise, be made as follows:-(i)by affixture of a copy of the notice, order or list-• where it relates to immovable property, on a conspicuous part of the property ; or• where it relates to movable property, on a conspicuous part of the premises from where the property was attached ; and(ii)by affixture of a copy of the notice, order or list on the office of the village in which, and on the office of the local authority within whose jurisdiction, the attachment or sale takes place.(2)The Collector or the authorised officer may, in his discretion, publish any notice, order or list in the gazette or in one or two newspapers having circulation in the area in which the attachment or sale takes place or in both.
