Section 20(b) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(b)The notice shall be published in the Official Gazette , [published in two newspapers having its wide circulation in the locality.] [Substituted 'and it may also be published in any newspaper having its circulation in the locality' by Rajasthan Notification No. G.S.R. 48, dated 8.8.2012 (w.e.f 21.12.1955).] Copies of the notice shall also be pasted on the notice-board of the allotting authority and at the headquarters of the Tehsil and at some place of public resort on or adjacent to the land to which it refers. The notice shall also be published by beat of drum on or near the land to which it refers.
