Section 11 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
11. Issue and publication of a Public Notice inviting Applications for Allotment.
(1)The allotting authority shall before taking up the allotment in any particular area issue under its signatures a public notice in Form II inviting applications for allotment from landless tenants within a time fixed therein.(2)Copies of the said public notice shall be affixed on the notice board of the office of the allotting authority and office of the tehsil concerned and in a conspicuous place in the village concerned and they shall also be proclaimed by beat of drum in the village or villages in which lands to be allotted are situate.
