(2)In every case where such transfer or lease is to be by public auction, a notice with full particulars of the property to be transferred or leased shall be published-(a)in a local newspaper circulated within the jurisdiction of the Council if the consideration for the transfer exceeds Rs. 5,000 (five thousand) or if the rent reserved under the lease exceeds Rs. 500 (five hundred) per annum.(b)in the manner specified in Clause (b) of Sub-rule (1), and(c)by beat of drum in suitable places.
