Section 3 in The U.P. Government Estates Thekedari Abolition Rules, 1960
3. [Section 3].
- Upon the application of an order under Section 3 the Collector shall issue a proclamation in G.E.T.A. Form I appended hereto and cause the same to be published within the local limits of the area in respect of which any lease has been ordered to be determined, by posting copies of the proclamation on the notice board of his court, and the tahsil and at a conspicuous place in or near the village in which a land is held under the lease.If the Collector so directs the proclamation may also be made by beat of drum in each village in which land is held under the lease.
