Section 2 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
2. Sections 17/43 (2) (f) : Taking over charge by Collector.
- Upon publication of the notification under Section 15, the Collector shall issue a proclamation in J.B. Form 1 and cause the same to be published within the local limits of the area in respect of which the aforesaid notification has been issued-(a)by pasting copies of the proclamation at the notice-board of his court, at the tahsil building and at a conspicuous place in or near the village in which the land is situate, and(b)if the Collector so directs, by beat of drums in each village in which the aforesaid land is situate.
