Section 53(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)The Tehsildar on receipt of the notice under sub-rule (2) shall have it served on the persons mentioned in sub-section (1) of Section 34 and also have copies of the notice put up at the notice board in the Tehsil and on or near the land which is proposed to be transferred by sale.
