Section 82 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
82. Proclamation of sale.
- In addition to the particulars required by sub-rule (2) of Rule 66 of Order XXI of the First Schedule of the Code of Civil Procedure, 1908, the sale proclamation shall mention the Khasra number, the area and the rent of the holding or part thereof which is to be sold, and if the holding is to be sold in lots, the khasra numbers, area and rent of each lot.
