Section 3 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
3. Mode of publication.
- Any matter required to be published or of which public notice is to be given, under the Act, shall be published by exhibiting copies thereof [at the Office of the Gram Panchayat or at any conspicuous place] [Inserted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.] in the village or villages concerned in Hindi and shall also, so far as possible be announced in such village or villages by beat of drum.
