Section 12(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)Copies of the notice shall also be sent to the Revenue Commissioner and the Tahsildar, within whose jurisdiction the property under dispute is situated-(a)for being proclaimed by beat of drum to the inhabitants of the village where the property is situated;(b)for being exhibited at some conspicuous place in such locality;(c)for being pasted on the notice board of the Tahsil.
