Section 5(2) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(2)The notice shall be published by affixation at the offices of the Assessing Authority, the local authority exercising jurisdiction in the urban area, the District Magistrate, the Sub-Divisional Officer, the Tahsiidar and at such other conspicuous place or places in the urban area concerned as may, by order, be specified by the Assessing Authority, it shall also be published by beat of drum in the urban area.
