Section 4(1) in State Land Acquisition Act, 1990 (1934 A.D.)
(1)Whenever land in any locality is needed or is likely to be needed for any public purpose the Collector shall notify it-(a)through a public notice to be affixed at convenient places in the said locality and shall also cause it to be known by beat of drum and through the local Panchayats and Patwaries ; [x x x][x x x] [Existing clause (b) omitted and clause (c) renumbered as clause (b) by Act IV of 1997, s.2.](b)[] [Existing clause (b) omitted and clause (c) renumbered as clause (b) by Act IV of 1997, s.2.] in two daily newspapers having largest circulation in the said locality of which at least one shall be in the regional language.]
