Section 6(2) in Rajasthan Escheats Regulation Act, 1956
(2)The proclamation issued under clause (b), of sub-section (1) be served, -i. By exhibiting a copy thereof at some conspicuous spot on or adjacent to the place where the last known owner of such property, if any, resided last or where the property was found and also, in the case of such property being immovable, on such property,ii. By having the contents thereof proclaimed at the aforesaid place by beat of drum.iii. By affixing a copy thereof on the notice board of the office of the Collector issuing it, andiv. By publishing a copy thereof in the 1 [Official Gazette] and, where the last owner of such property, if any, was, at the time of his death, residing in some place outside the State also in some local daily newspaper having free circulation in the region.
