Section 2 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
2.
Upon the publication of a notification under Section 4, the Collector shall issue a proclamation in A.I. Form 1, and cause the same to be published in the villages in which the estate or estates to be acquired under the said notification are situated-(1)by posting copies of the proclamation at his court house, at the Tehsil building and at some conspicuous place in or near the village or villages in which the estate or estates to be acquired are situated, and(2)by beat of drum in each village in which the estate or estates are situated.
