Section 96(3)(ii) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(3)(ii) in Rajasthan Co-operative Societies Rules, 2003

(ii)The order shall be proclaimed at some place on, or adjacent to, such property by beat of drum or other customary mode, and a copy of the order shall be fixed on a conspicuous part of the property and upon a conspicuous part of the village, and where the property is land paying revenue to the Government, also in the office of the Collector of the district and in the office of the Tehsildar or any other Revenue Officer within whose jurisdiction the property is situated.

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State of Rajasthan - Subsection

Section 96(3)(ii) in Rajasthan Co-operative Societies Rules, 2003