Section 11(2) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(2)Such notification shall be published in the villages or areas which are likely to be in the affected or benefited zones, by beat of drums and by affixing a copy of notification in some prominent place or places in the zones, and in the village chavdi and in the office the Village panchayat, if any, and also in the office of the Tahsildar, the Collector, the project authority and the Commissioner.
