Section 48 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
48. Proclamation u/s 233.
- When any land is attached under section 231, the proclamation issued under section 233 shall be in form V and be affixed in a conspicuous place in the village in which the estate is situated, and shall be notified by beat of drum in the manner indicated in section 61.
