Section 9 in The Rajasthan Land Development Corporation Rules, 1977
9. Notice of award.
- The Collector shall give a notice of this award under sub-section (2) of section 23 to claimants or their representative, or to the persons to whom compensation is payable and the Corporation in the manner specified below ;-(a)In person by delivering or rendering it to them; or(b)through their agent/s, if any by delivering or tendering it to him/them; or(c)by registered post.
