Section 19(2) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(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.]
