80. Mode of publishing proclamation and issuing notices.
- Every proclamation and general notice by this Act required to be issued or given shall be published by affixing a copy of the same in the office of every Collector, Sub-divisional Officer and Munsif within whose jurisdiction, and at every police-station within the limits of which any lands affected by such proclamation or notice are known by the Collector to be situated; and by affixing copies of the same in conspicuous position in such hats, bazars, towns, villages or other public places as the Collector may direct; and also by giving notice by beat of drum at such public places that such copies have been affixed and that one copy of the papers contained the information which is the subject of such proclamation or general notice is open to inspection by all concerned at the office of the Collector.
