Section 3 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
3. Mode of Publication.
- Any matter required to be published, or of which public notice is to be given under the Act shall be published by exhibiting copies thereof in the estate or estates concerned [and at a conspicuous place in the village or villages concerned as will as at the Panchayat Ghar of the Panchayat in which the village or villages lie] [Words sdded vidr GSR 11 dated 7.1.1969.] in Urdu, Hindi, or [Punjabi,] [Substituted for 'Gurmukhi' vide GSR 11 dated 7.1.1969.] as may be deemed proper, and shall also so far as possible be announced in such estate or estates by beat of drum.
