Section 6 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
6. Mode of making proclamation.
- (l) The proclamation shall be made and published at some place on or adjacent to the Nazul/Devsthan Building intent to be sold by beat of drum or any other customary mode and a copy of the order shall be affixed on a conspicuous part of the property and then upon she notice board of the office of the Chairman of the Committee issuing the proclamation.(2)Where the Committee so directs, such proclamation may also be published in the Official Gazette or in the local newspaper or in both.(3)Separate proclamation shall be issued in respect of each Nazul/Devsthan Building proclamation to be auctioned by the committee.(4)Where a Nazul/Devsthan Building is in the possession of a tenant a copy of the proclamation of sale issued by the Committee shall also be served upon such tenant by means of registered post.
