Section 8(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(2)The authorised officer shall thereupon give public notice in Form VIII at a convenient place on or near the land stating that he intends to take possession of the land on the date and at the time and place therein mentioned and that the holder of the surplus land and all other persons interested therein should remain present on the date and at the time and place so specified. The authorised officer shall also publish the notice by beat of drum in the village in which the surplus land is situate and by affixing copies thereof in village chavadi.
