Section 343(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Where any general or special order under the provisions of the Act is required to the published in the manner prescribed, then-(a)a copy of every such order shall be affixed on the notice board of the Collector's Court, at the Tahsil Building and at some conspicuous place in or near the village or villages concerned and(b)if the officer or the authority issuing the order so directs, by beat of drum in the village or villages concerned.
