Section 24 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
24. Issue of Sale of Notice by Auction.
(a)The allotting authority shall cause a public notice to be issued in form VI giving full details of the land to be sold by public auction, viz., number of the chak, number of the square or killa and the date and place of auction.(b)The public notice shall be affixed at the notice board of the office of the Allotting Authority and the copies of such notice shall be affixed on the notice board of the tehsil concerned and on the notice board of the village panchayat, if any, constituted under any law for the time being in force. Its contents shall be made widely known in the locality in which the land proposed to be auctioned is situated, by affixing copies thereof at some convenient place on or near about such land and in other conspicuous public places in the locality or by publishing the same by beat of drum or by an advertisement in a newspaper having wide circulation in the locality or by any two or more of these means.
