Section 9(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(2)One copy of the list shall be forwarded by the Collector to the Government in the Revenue Department for information and the other copy shall be got affixed on the notice board of the Tehsil concerned; and Collector shall inform the Municipal Board or Village Panchayat concerned that they may see the list in the Tehsil and submit their objections, if any, to the inclusion of any property or part thereof, to the Sub-Divisional Officer within a specified period not exceeding one month.
