Section 20(3) in The Punjab Village Common Lands (Regulation) Rules, 1964
(3)The Collector shall cause the notice to be affixed on a conspicuous part of the panchayat ghar or any other place used as office by the panchayat and at some conspicuous place of the estate in which the land or other immovable property specified in the notice is situate.] [Sub-rule 17(1) and 17(2) substituted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.]
