Section 6 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
6. [ Procedure of leases. [Substituted by Notification dated 07.05.1970-Rajasthan Gazette, dated 07.05.1970.]
(1)For the purposes of giving out temporary lease of Government land, the Colonisation Tehsildar shall fix dates for allotment for each village on the conditions set forth in this statement and shall notify the same in the village concerned as also in the village adjoining thereto by affixing a notice thereof at a conspicuous place in each such village by beat of drum, not less than ten days before the date fixed for allotment. He shall fix a copy of such notice on the notice Board of his own office within the same period and shall also send copies thereof to the following authorities for being affixed on the Notice Boards of the respective offices at-least ten days before the date fixed for allotment:-
