Section 3(2) in The Maharashtra Land Revenue (Partition of Holdings) Rules, 1967
(2)The Collector shall also cause proclamation in Form 'B' appended to these rules, to be published. A copy of such proclamation shall be posted at the headquarters of the Taluka, and in the village in which the holding is situated; and if necessary, to the Co-operative Bank or the Land Development Bank or both operating within the area in which the holding is situated.
