The Girdawar shall maintain a register in Form D and enter therein the particulars of the application received from the Tahsil Office. He shall then issue a notice in Form E stating therein the name of the applicant particulars of the land applied for the date on which the Girdawar would inspect the land, such date being fixed not earlier than 15 days from the date of issue of notice Copies of the notice shall be served on the applicant and on the adjoining land holders. The village officers shall also affix a copy of the notice in a conspicuous place in the village chavadi and on the land applied for; and the contents thereof shall be proclaimed by beat of drum.
