Section 24 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
24. Mode of service of proclamation.
- Copy of the proclamation shall be pasted on the notice board of the Tehsil within which the land to which it refers is situated and at some place of public resort on or adjacent to the land to which it refers and it shall further be published by beat of drum on or near such land, and if the Tehsildar so directs it may also be published in some newspaper circulating in the locality.
