Section 31(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Whenever a proclamation is issued under the Code, copies thereof shall be posted on the notice boards of the office of the Revenue Officer or Revenue Court issuing it, and the office of Tehsil within which the land to which it refers is situate, and the office of the Local body within which the land to which it refers is situate and displayed at some place of public resort on or adjacent to the land to which it refers.
