Section 35(7) in Rajasthan Tenancy (Government) Rules, 1955
(7)[ The report under sub-rule (1) should, in addition to the other particular mentioned in that sub-rule and in sub-rule (2), also refer to the fact of the issue of the public notice under sub-rule (4) its publication in the manner provided by sub-rule (5), the objections, if any, lodged under sub-rule (6) and the manner of their disposal.] [Inserted by Notification Dated 13-5-1960, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-5-1960.]
