Section 196A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Copies of the notice in Z.A. Form 60-C shall be pasted on the notice board of the Tahsil and Gaon Sabha concerned within whose jurisdiction the land is situate. In additional the contents of the notice in Z.A. Form 60-C. shall cause the provisional statement in the village for general information.
