Section 273 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
273. [ [Substituted by Notification No. 365/I-A-2-1(2)-68, dated 28.01.1969.]
Where any land is attached in pursuance of the provisions of Clause (d) or (f) of Section 279 or sub-section (1) of Section 284 or of Section 286 or is let out under sub-section (2) of Section 284, a proclamation in Z.A. Form 73, shall be affixed at a conspicuous place in the village in which the land is situate and it shall also be notified by beat of drum.]
