Section 3(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(2)The substance of the notification shall be announced by beat of drum in the villages comprised in the notified area and copies of the notifications shall be hung up at the offices of all the Gram Panchayats, if any, the police stations, the offices of the Anchal Adhikaris and the village Cutcherries of the State Government for collection of rent in such area.
