Section 214H in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214H.
The Prescribed Authority shall cause the village-wise statements in Z.A. Form 61-B incorporating the provisional orders passed under Rule 214-F, to be published in the Gaon Sabha concerned. It shall be notified in the village by beat of drum that the copy of the relevant statements is available for inspection at the specified hours and place.
