Section 24(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(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.
