Section 21(3) in The Rajasthan Soil and Water Conservation Act, 1964
(3)The copies of the plan as sanctioned by the Board or the State Government, as the case may be, shall be made available in every village and at the headquarters of the sub-division in which the lands included in the plan are situate, at such place and in such manner as the Executive Officer may direct. The Executive Officer shall prepare a notice in the prescribed form stating at what place and time the plan shall be open to inspection by public free of charge and such other particulars as may be prescribed. The notice shall be published in the Official Gazette.
