Section 148(2) in Rajasthan Panchayati Raj Rules, 1996
(2)The notice referred to in Sub-rule (1) shall be prepared in duplicate and one copy thereof shall be affixed to a conspicuous place on the proposed to be sold, the other copy being returned to the Panchayat Office after obtaining the signatures of at-least two respectable persons of the locality thereon, in token of such affixation.
