Section 17A(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)The notice shall be served in accordance with the provisions of Section 60 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) and copies of the notice shall also be served on the Zamindar or Biswedar who made the grant in respect of which the annuity is claimed.
