Section 92(2) in Rajasthan Co-operative Societies Rules, 2003
(2)The date and the place of such public auction shall previously be notified not less than thirty days by -(a)advertising the sale of property with full details in one or more local newspapers.(b)proclamation of sale by beat of drum in the village where the property is situated.(c)publication of sale notice at -(i)the village Chopal, Panchayat and a conspicuous place of the village,(ii)the office of the Tehsildar concerned,(iii)the office of the Land Development Bank, and its concerned branch, and(iv)the principal office of the concerned Deputy/Assistant Registrar.The sale shall be subject to confirmation by the Registrar.
