Section 9 in Assam Land (Requisition and Acquisition) Rules, 1964
9.
An order under Section 9 (1) shall in form "F" section and a notice under Section 9(2) shall be in form "G"The publication of the order under Section 9 (1) and of the notice under Section 9 (2) as required by the proviso to the said sub-section shall be made by affixing a copy each of the order and notice in form "F" and "G" respectively in some conspicuous part of the land or premises acquired.
