Section 3(a) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(a)issue a proclamation in (Form I) and cause the same to be published in the village or villages in which the estate or estates to which the said notification pertains are situate-(i)by pasting copies of the proclamation on the Notice Board of his court, on the Notice Board of Tehsil and at some conspicuous place in or near each such village, and(ii)if the Collector so directs, by beat of drum in each such village; and
