Section 8(2) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984
(2)The copies of such notice shall be affixed at the following places for wide publicity, namely:-(a)Notice Board of the allotting authority concerned.(b)Notice Board of the colonisation Tehsil/Revenue Tehsil in which the land is situated.(c)Conspicuous place in the village in which the land is situated.
