Section 12(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)Copies of the list shall also be sent to the Tehsildar within whose jurisdiction the property is situated-(a)for being proclaimed by beat of drums in the village or villages where the property is situated;(b)for being exhibited at some conspicuous place in such locality;(c)for being posted on the Notice Board of the Tehsil; and(d)for verification of each item in the list with reference to the records maintained in the Tehsil and by necessary enquiry on the spot.
