Section 11(1) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(1)The allotting authority shall before taking up the allotment in any particular area issue under its signatures a public notice in Form I inviting applications for allotment from displaced agriculturists and landless [persons] [Substituted by Notification No. F. 4(2) Revenue/Col./76, dated 09.10.1985 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 16.10.1985, page 289, for 'tenants'.] within a time fixed therein.
