Section 20(4) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(4)Notice by tenant. - (i) If the term of the grant provide for determination of the tenancy on notice by the grantee, such determination shall take place only at the end of the agricultural year or at a time specifically provided for in the grant, and a reasonable notice thereof shall be given in writing to the Collector in the manner prescribed for surrender of a tenancy under the law relating to tenancy for the time being in force.(ii)If the tenancy is held jointly the notice shall be signed by each co-sharer or by some person duly authorised to act on behalf of all of them, and the Collector may reject a notice so signed unless the authority is produced.
