Section 13 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
13. Mode of service of general notices under section 40(2)(a).
- A general notice prescribed under sub-rules 6 and 7 of rule 7. and rule 11 shall be served by affixing a copy of it in presence of not less than two persons of the village of the Gram Panchayat Ghar or any conspicuous place in the village as well as by publishing it in that village by beat of drum. Such notice under Section 11(1) and rule 7(6) shall be served at least 15 days prior to the date fixed for meeting or visit of the officers concerned, as the case may be. The notice in sub-rule (7) of rule 7 shall be served as soon as possible after appointment at the members of the Village Advisory Committee.
