Section 20 in The Chota Nagpur Tenancy Rules, 1959
20. Publication of the other general notices. -
A notice under the Act which is not required to be served personally [except notices issued under Section 51(2) as mentioned in the preceding rule] and addressed to the general body of residents in a village or hamlet or a group of villages shall be published,-(a)by affixing it, in the presence of at least two persons, at some conspicuous place in the village or hamlet or in each village of the group, as the case may be, and(b)by proclaiming it to the residents by beat of drum :Provided that the rule shall not apply in any case or class of cases to which the Court or officer by whom or by whose direction a notice is issued, declares, for reasons to be recorded in writing, that it is unsuitable.
