Section 24 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
24. Notice how to be served.
(1)The notice given under rule 23 shall be served on the Jagirdar concerned, the Revenue Secretary to the Government and the Collector of the district in which the property in dispute is situated in the manner provided for the service of summons on a defendant in a suit under the Code of Civil Procedure, 1908.(2)Copies of the notice shall be sent to the Tehsildar within whose jurisdiction the property in dispute is situated :-(a)for being proclaimed by beat of drum to the inhabitants of the locality where such property is situated;(b)for being exhibited at some conspicuous place in such locality; and(c)for being posted, thereafter on the notice board of the Tehsil.
