Section 4(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(2)The State Government shall, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] and in such other manner as may be prescribed, publish the minimum areas provisionally settled by it under sub-section (1) and invite objections thereto.
