Section 11(1) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(1)(a)After the Compensation Assessment Statement has been prepared, the Compensation Officer shall cause a notice in J.B. Form 7, to be published in Gazette.(b)Copies of the notice shall be pasted at the notice-board of the office of the Compensation Officer, at a place of public resort in the village in which the land is situate.(c)A copy of the aforesaid notice along with a certified extract of the compensation assessment statement shall also be served on the intermediary in the manner specified in the Code of Civil Procedure, 1908.
