Section 6(2) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(2)[x x x] [Inserted, deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] [Notice] [Inserted, deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] shall also be served in [Hindi in the form given in] [Substituted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] Annexure IV on every Ghair Dakhilkar of the area or in case he is absent from his place of residence, the same shall be affixed on a conspicuous place of his residence or if he does not reside in the village or chak, by affixing a copy thereof at some conspicuous place in the village or chak in which the land is situated.
