Section 18 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
18. Issue of notice of sale by Auction.
(1)The Allotting Authority shall cause a public notice to be issued in Form XIII giving full details of the land to be sold by [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3).[w.e.f. 9.11.99] = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'public auction'], viz., number of chak, number of the square and killa and the date and place of auction.(2)The public notice shall be affixed at the notice board of the office of the Allotting Authority and the copies of such notice shall be affixed on the notice board of the Colonisation Tehsil concerned and on the notice board of the Panchayat in which the land is situated. Its contents shall be made widely known in the locality in which the land proposed to be auctioned is situated, by affixing copies thereof at some convenient place on or near about such land and in other conspicuous places in the locality [by publishing the same by beat of drum and by an advertisement in two newspaper having wide circulation in the locality.] [Substituted 'or by publishing the same by beat of drum or by an advertisement in a newspaper having wide circulation in the locality or by any two or more of these means' by Rajasthan Notification No. G.S.R. 46, dated 8.8.2012 (w.e.f 8.8.1975).]
