- (i) The Collector shall on receipt of an application under sub-rule (i) or [(ii) or after taking suo motu action under sub-rule (iv) of Rule 7-B] [Inserted by Notification No. 1644, L.R. dated 24.2.1960.], issue a general notice in Form L fixing a date, time and place for enquiry with calling upon all persons interested or concerned, to attend such enquiry with such evidence as they may like to produce in support of their claims or objections, if any.(ii)A general notice prescribed in sub-rule (i) shall be served by posting a copy of it in the presence of not less than two persons at some conspicuous place in each village comprising the lands under settlement as well as by beat of drum. Such notice shall be served at least fifteen days previous to the date fixed for enquiry.(iii)The serving officer shall, in such a case, endorse or annex or cause to be endorsed or annexed, on or to the original notice a return stating the date on which, and the manner in which, the notice was served and the names and addresses of two persons witnessing or attesting the service.
