Section 12 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
12.
(1)The notice under Rule 11 shall be served on the Jagirdar concerned and the Collector of the District in which the property is situated in the manner provided for the service of summons on the defendant in suit under the Code of Civil Procedure, 1908.(2)Copies of the notice shall also be sent to the Revenue Commissioner and the Tahsildar, within whose jurisdiction the property under dispute is situated-(a)for being proclaimed by beat of drum to the inhabitants of the village where the property is situated;(b)for being exhibited at some conspicuous place in such locality;(c)for being pasted on the notice board of the Tahsil.
