Section 35(4) in Rajasthan Tenancy (Government) Rules, 1955
(4)[ Before finalising his report under this rule, the Collector shall issue a public notice of the extent of the loss or damage which he estimates to have been caused in the area affected by the agricultural calamity calling upon all persons concerned to lodge their objections, if any, before the Tehsildar within the local limits of whose jurisdiction their holdings are situated within three days of the publication of the notice by beat of drum in accordance with clause (b) of sub-rule (5).] [Inserted by Notification Dated 13-5-1960, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-5-1960.]
