Section 46(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)Except as otherwise provided in these rules, all summons and notices shall be served and proclamation issued in accordance with the procedure laid down in Sections 59, 60 & 61 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).
