(4)Notwithstanding anything contained in Rule 54 and sub-Rule. (1) and (2) of Rule 67 of Order XXI in Schedule I to the said Code, the attachment shall be made an the sale -proclamation shall be published in the following manner :(a)by beat of drum at some place on or adjacent to the land comprised in the tenancy ordered to be sold, and by fixing up a copy of the combined order of attachment and sale-pro-clamation in a conspicuous place on such land ;(b)by affixing a copy thereof in a conspicuous place at the court-house of the issuing court;(c)by sending in the prescribed form by registered post to the judgement-debtor a concise statement of the order of attachment and proclamation at the time of issue of the order of attachment and proclamation, and(d)in such manner as may be prescribed.
