Section 189(iiia) in Rules Under the Land and Revenue Regulation
(iiia)[ On receipt of an application or authority to enter upon any land or to injure any property, under clauses (i) and (ii) the Deputy Commissioner shall immediately publish at his office and on the land concerned a notice that such authority has been applied for.] [(Added by C.S. No. 19 to the notification on the Land Revenue Manual)]
