Section 36 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
36. Mode of service of notice.
- Copies of the notice shall be pasted on the notice-board of the Court of the Sub-Divisional Officer and on the notice-board of the Tehsil within which the land is situated and at some place of public resort on or adjacent to the land to which it refers; and if the Sub-Divisional Officer issuing the notice so directs, the notice shall be further published by beat of drum on or near the land to which it refers.
