Section 4 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
4.
(1)On receipt of a requisition under Rule 3, the Collector shall issue a notice inviting applications from displaced landholders for land required by them for their resettlement. Such notice shall specify the date before which the applications shall be submitted to the Collector such date being not earlier than thirty days from the date of issue thereof.(2)Copies of the notice shall be posted in the Court house of the Collector and at conspicuous places in the locality of the displaced landholders. The notice shall also be published by beat of drum in such locality.
