Section 3(8) in U.P Consolidation of Holdings Act, 1953
(8)[ 'Publication in the unit' or 'publish in the unit' with reference to any document means reading out of the document in the unit on a date of which prior notice shall be given by beat of drum, and proclamation by beat of drum, or, in any other customary mode, in the unit of the fact that the document is open to public inspection at an appointed place and time] [[Substituted by U.P. Act No. 38 of 1958. Prior to substitution, it stood as under :-'(8) 'Publication in the village' or 'publish in the village' with reference to any document means reading out on a date of which information shall be given to each member of the Land Management Committee and which shall be proclaimed by beat of drums in the village, the document at a meeting of the Land Management Committee and affixing it at a conspicuous place in the village.']]:Provided that where a Consolidation Committee has been constituted for the unit, each member of the said committee shall also be individually informed of the fact of publication;
