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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Minor Irrigation Works Rules, 1956

(1)The notice under section 4 shall be punished in the village or villages concerned by affixing a copy thereof on the Village Chaupal, if any, and by announcing the contents of the notice at a prominent place, and also, if so directed by the Collector, by publishing it by beat of drum.