Section 6(a) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(a)When the allotments are to be made to persons holding Government lands under temporary cultivation leases by serving a notice in Hindi on each individual tenant or, in case he is absent, by getting the notice pasted at the place where he resides or if he does not reside in the village by affixing a copy thereof at some public place of the village in which the land is situated.
