(2)The competent authority shall-(a)cause a notice under sub-section (1) in respect of any immovable property to be served on the transferor, the transferee, the person in occupation of the property, if the transferee is not in occupation thereof, and on every person whom the competent authority knows to be interested in the property;(b)cause such notice to be published-(i)in his office by affixing a copy thereof to a conspicuous place;(ii)in the locality in which the immovable property to which it relates is situate, by affixing a copy thereof to a conspicuous part of the property and also by making known in such manner as may be prescribed the substance of such notice at convenient places in the said locality.[Explanation. - The provisions of the Explanation to sub-section (2) of section 269-B shall apply for the purposes of this sub-section as they apply for the purposes of that sub-section.] [ Inserted by Act 22 of 1981, Section 5 (w.e.f. 1.7.1982).]
