Section 18(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)The public notice shall be affixed at the notice board of the office of the Allotting Authority and the copies of such notice shall be affixed on the notice board of the Colonisation Tehsil concerned and on the notice board of the Panchayat in which the land is situated. Its contents shall be made widely known in the locality in which the land proposed to be auctioned is situated, by affixing copies thereof at some convenient place on or near about such land and in other conspicuous places in the locality [by publishing the same by beat of drum and by an advertisement in two newspaper having wide circulation in the locality.] [Substituted 'or by publishing the same by beat of drum or by an advertisement in a newspaper having wide circulation in the locality or by any two or more of these means' by Rajasthan Notification No. G.S.R. 46, dated 8.8.2012 (w.e.f 8.8.1975).]
