Section 19(2) in The Chota Nagpur Tenancy Act, 1908
(2)by affixing it, in the presence of not less than two persons, in some conspicuous place on the land, and by proclaiming it to the tenants, by beat of drum, in every village to which the transfer extends:Provided that the transferee may, if he thinks fit, apply to the Court having jurisdiction to entertain a suit for arrears of rent of the land in question, to publish the said notice in either of the methods hereinbefore prescribed and the Court shall thereupon publish the notice accordingly on payment of the prescribed process fee.
