Section 6 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
6. [Public Notice by Allotting Authority] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.].
- The Allotting Authority shall give public notice of the dates fixed by it under Rule 5 in the following manner:-(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.(b)When the allotment is to be made to landless tenants of a village or of a particular area or for any specific purpose or to any particular class of persons or tenants:(i)By publishing a notice in Hindi therefor in the Rajasthan Gazette and in local news papers, if any, having largest circulation in the area, and(ii)By exhibiting at some public place, copies of the said notice in Hindi and also so far as possible by making an announcement thereof by beat of drum in the village or villages in which the lands to be allotted are situated.
