Section 61(2) in Jammu and Kashmir Co-operative Societies Rules, 2001
(2)The date and the place of such public auction shall be notified not less than thirty days before-(a)Advertising the sale of property with full details in one or more local newspapers.(b)Proclamation of sale by beat of drum in the village where the properly is situated.(c)Publication of sale notice at:(i)The village panchayat;(ii)The office of the Tehsildar or Naib-Tehsildar;(iii)The office of Agriculture and Rural Development Bank or the branch office of the State Agriculture and Rural Development Bank;(iv)The principal office of Assistant Registrar of the Tehsil. The sale shall be subject to confirmation by the Registrar.
