Section 8(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(3)Copies of the statements shall also be sent to the Tehsildar within whose jurisdiction the lands and properties are situated:-(a)for being proclaimed, by beat of drum, in the village or villages where the lands and properties are situated;(b)for being exhibited at some conspicuous place in the locality;(c)for being pasted on the notice board of the Tehsil;(d)for verification of each item in the statements with reference to the records maintained in the Tehsil any by necessary enquiries on the spot.
