Section 11 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
11. Sections 22 and 23.
(1)(a)After the Compensation Assessment Statement has been prepared, the Compensation Officer shall cause a notice in J.B. Form 7, to be published in Gazette.(b)Copies of the notice shall be pasted at the notice-board of the office of the Compensation Officer, at a place of public resort in the village in which the land is situate.(c)A copy of the aforesaid notice along with a certified extract of the compensation assessment statement shall also be served on the intermediary in the manner specified in the Code of Civil Procedure, 1908.(2)The notice under sub-rule (1) shall call upon all persons interested including the State Government to file, before the Compensation Officer, objections, if any, upon such compensation statement. An objection on behalf of the State Government may be filed by the Collector through any person subordinate to him, not below the rank of a Naib-Tahsildar.
