Section 6 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
6. Public notice inviting applications.
(1)The Allotting Authority shall before taking up allotment under these Conditions, issue under its signatures a public notice given in Annexure III inviting applications from Ghair Dakhilkars for allotment within a period of two months and copies of such notice shall be affixed on the Notice Board of the Allotting Authority as also at the offices of the Assistant Colonisation Commissioner, Colony Tehsildar and Colony Naib-Tehsildar concerned.(2)[x x x] [Inserted, deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] [Notice] [Inserted, deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] shall also be served in [Hindi in the form given in] [Substituted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] Annexure IV on every Ghair Dakhilkar of the area or in case he is absent from his place of residence, the same shall be affixed on a conspicuous place of his residence or if he does not reside in the village or chak, by affixing a copy thereof at some conspicuous place in the village or chak in which the land is situated.
