Section 59(4) in Haryana Co-operative Societies Rules, 1989
(4)Every proclamation shall be published by pasting a copy thereof in a conspicuous part of the office of the Assistant Registrar, Co-operative Societies concerned and the ofifce of the Tehsildar of the Tehsil in which the property to be sold is situated at least ten days before the date fixed for the sale and also by beat of drum in the village where the mortgaged property to be sold, is situated on two consecutive days previous to the date of sale and on the day of sale prior to the commencement of the sale.
