Section 5(3) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
(3)Copies of the notice shall be affixed on the notice boards of the offices of Collector, Tehsildar and Gram Panchayat concerned and also affixed at or near the tube-well land at a convenient place or at some other conspicuous public place in the locality. The notice shall further be published in such news papers as the Collector may decide.
