Section 12(1) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
(1)The notice under Section 102 shall be in Form 14, and shall be published by the Collector in each village concerned in Marathi by posting it in the village Chavdi, and where there is no Chavdi, in the office of the village panchayat, and where there is no village panchayat in some prominent place in such village and also by beat of drum.
