Section 3 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
3. Mode of publication of notification [Section 4 read with section (21)(2)(a].
- The notification under Section 4 of the Act shall be published in the official gazette and a copy thereof shall be pasted outside the office of Land Reclamation Officer. A copy of the said notification shall also be delivered to the Gram Panchayat of the area.
