Section 6(1) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(1)The Sub-Divisional Officer shall issue a public notice in Form 11 inviting applications for allotment of lands under these rules, specifying therein details of the lands offered for allotment and the terms and conditions of such allotment. Such notice shall be affixed on the notice board of the office of the Sub-Divisional Officer and copies of the same shall also be affixed on the Notice Board of the office of the Collector of the district, the concerned Tehsildars. Panchayat Samities, Village Panchayats and notice may also be further published by proclamation through beat of drum in the village in which the land is situated.
