Section 20 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
20. Issue of notice of sale by auction.
(a)The allotting authority shall issue a notice giving full details of the land to be sold by public auction, viz. number of the chak, number of the square of Killa and the date, time and place of auction.(b)The notice shall be published in the Official Gazette , [published in two newspapers having its wide circulation in the locality.] [Substituted 'and it may also be published in any newspaper having its circulation in the locality' by Rajasthan Notification No. G.S.R. 48, dated 8.8.2012 (w.e.f 21.12.1955).] Copies of the notice shall also be pasted on the notice-board of the allotting authority and at the headquarters of the Tehsil and at some place of public resort on or adjacent to the land to which it refers. The notice shall also be published by beat of drum on or near the land to which it refers.
