Section 12A(5) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(5)Separate lists of persons whose applications have been granted or rejected shall be affixed on the notice board of the Allotting Authority on the very day of the order and such publication of list shall be deemed to be a sufficient notice to the applicants of the order for all purposes:Provided that the Allotting Authority shall not proceed with the execution of such orders granting or rejecting any application until the expiry of 15 days from date of publication as aforesaid.]
