19. Publication of general notice under Section 51 (2).
- The general notice to tenants, referred to in sub-section (2) of Section 51, stating that the interest of the former landlord has passed to the transferee, shall be published by the transferee,-(1)by affixing it in the village office, or(2)by affixing it, in the presence of not less than two persons, in some conspicuous place on the land, and by proclaiming it to the tenants, by beat of drum, in every village to which the transfer extends:Provided that the transferee may, if he thinks fit, apply to the Court having jurisdiction to entertain a suit for arrears of rent of the land in question, to publish the said notice in either of the methods hereinbefore prescribed and the Court shall thereupon publish the notice accordingly on payment of the prescribed process fee.
