Section 6 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
6. Issue of public notice inviting applications for allotment.
(1)The Sub-Divisional Officer shall issue a public notice in Form 11 inviting applications for allotment of lands under these rules, specifying therein details of the lands offered for allotment and the terms and conditions of such allotment. Such notice shall be affixed on the notice board of the office of the Sub-Divisional Officer and copies of the same shall also be affixed on the Notice Board of the office of the Collector of the district, the concerned Tehsildars. Panchayat Samities, Village Panchayats and notice may also be further published by proclamation through beat of drum in the village in which the land is situated.(2)In the public notice a period of 15 days shall be allowed for submitting an application and the period shall be reckoned from the date of affixation of the notices on the notice board of the aforementioned offices:Provided that the State Government may by special or general order reduce the period of public notice to any period less than 15 days but not less than 7 days:Provided further that the Sub-Divisional Officer, may, for reasons to be recorded in writing entertain an application for allotment of land at any time before the commencement of the meeting of the Advisory Committee convened for the purpose.
