Section 2 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
2. Taking over charge by Collector (Section 25).
- Upon the publication of a notification under Section 4, the Collector shall issue a proclamation in Z.A. Form. I and cause the same to be published within the local limits of his jurisdiction-(a)by posting copies of the proclamation at his court house, at the tahsil building and at some conspicuous place in or near the village in which the estate or estates are situate, and(b)if the Collector so directs by beat of drums in each village in which the estate or estates are situate.
