Section 19 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
19. Issue of notice of sale by auction.
(1)The Allotting Authority shall issue a notice of sale in Form VI giving full details of the land to be sold by public auction, viz. the khasra number or the number of the chak number of the square or kila and the date, time and place of auction.(2)[ The notice shall be signed and sealed by the Allotting Authority, and shall be affixed on the notice board of his office, and copies of the notice shall be affixed on the notice board of the Tehsil, and on the notice board of the village panchayat, if any. The contents of the notice shall be made widely known in the locality in which the land proposed to be sold is situated, [(i) by affixing copies thereof at some convenient place on or near about such land and in other conspicuous public places in the locality, (ii) by beat of drum and (iii) by an advertisement in two newspaper having wide circulation in the locality.] [Substituted by Notification No. dated 16.11.1968 - Rajasthan Gazette dated 19.12.1968.]
