- Whenever any apportionment and report have been made in pursuance of the provisions hereinbefore contained, the Commissioners shall cause such report to be published by affixing in every village in which any lands mentioned therein are situate a copy of so much thereof as relates to such lands, and also a like copy at the office of the Collector and of the Sub-Divisional Officer, and at every Munsif's Court within whose jurisdiction, and at every police thana within the limits of which such village, or any part thereof, is situate.The fact of such apportionment and report having been made, and such copies having been affixed, shall also be notified by beat of drum in every such village.
