- Every notification required by this Act to be published shall unless it is otherwise specially directed, be published by posting up copies of the same-(a)at the office of the Collector,(b)at the office of the Deputy Collector who is to make, is making or has made the partition,(c)at the village office or village offices, if any, of the proprietors of the parent estate, and(d)in one or more of the principal villages in the said estate.
