Section 73 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
73. Additional mode of publishing proclamation.
- When a proclamation relating to any land is issued by a Revenue Officer or Revenue Court, it shall, in addition to any other mode of publication which may be prescribed by any enactment for the time being in force, be made by a beat of drum or other customary method, and by the pasting of a copy thereof on a conspicuous place in or near the land to which it relate.
