Section 35(5)(a) in Rajasthan Tenancy (Government) Rules, 1955

[Cites 0, Cited by 0] [Section 35(5)] [Section 35] [Entire Act]

(a)by pasting a copy thereof :-

(i)on the notice board of the office of the Collector issuing it,

(ii)on the notice board of each Tehsil within which the area affected by agricultural calamity or any part thereof is situated, and

(iii)at some place of public resort in each village the whole or a part of which is affected by the calamity; and

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