21. Notice of a landlord's intention to enter on an abandoned holding under Section 73(2).
(1)Every notice of a landlord's intention to enter on an abandoned holding under sub-section (2) of Section 73 shall be prepared in duplicate, in Form No. 6 contained in Appendix A.The landlord may either present the notice in the Deputy Commissioner's office or sent it to the Deputy Commissioner by registered post.(2)The Deputy Commissioner shall cause the notice to be published as follows:-(a)one copy shall be published by beat of drum in the holding and then kept in the record, and(b)the other copy shall be published by beat of drum in the bustee, portion of the village to which the holding appertains, and shall then be affixed in the presence of not less than two witnesses to some dwelling-house, tree or other conspicuous object upon the holding.(3)The landlord shall pay to the Deputy Commissioner a fee of Rupee one and annas eight to cover the cost of such publication.
