Section 136 in Rules Under the Land and Revenue Regulation
136. Publication of list of estates.
- [The list of estates referred to in the foregoing rule shall be published -(a)In the Court of the Revenue Officer by whom it has been prepared;(b)At the office of the Sub-Deputy Collector in whose circle the estate is situated(c)At the office of the Tahsildar or house of the mauzadar within whose tahsil or mauza defaulting estate lies; and(d)Where gaonburas are employed, on the signboard of the gaonbura within whose charge the defaulting estate falls;(e)At the offices of the Gaon Panchayat and the Anchalik Panchayat.]
