Section 122(1) in Rules Under the Land and Revenue Regulation
(1)The general notice that is issued under section 52(1) and under section 56(1) in the case of tenures shall be published by affixing a copy of the same on or at the following places -(a)The cutchery of the proprietor or land-holder of estate or other place where rents are ordinarily received, or at the office of the mauzadar, and in non-mauzadari areas at the office of the [Gaon Panchayat and Anchalik Panchayat] [(Substituted by Notification No. 2789-R dated the 11th August, 1936) ].(b)Some conspicuous place such as the local post office, school or bazaar in at least one village appertaining to or near the estate to which the application relates, and if the estate comprises lands situated in more than one pargana or fiscal division, then in at least one village in each pargana or division containing such lands.(c)[The office of every Deputy Commissioner Subdivisional Officer, and Circle Sub-Deputy Collector, and in Cachar district in addition, the office of every Tahsildar and Sub-Registrar within whose jurisdiction the land or any part of the land to which application relates is known to be situated:] [(Substituted for the old clause (c) by Notification No. 2440-R, dated the 10th August, 1932. The words 'every thana and 'Munsifi' were omitted by Notification No. 3812-R, dated the 18th November 1936) ]Provided that, if arrangements have been made to establish village public notice boards, it shall suffice under clauses (a) and (b) above it the notice be affixed to the board for the village that includes the land or a portion of the land to which the notice relates.[* * *] [(The second proviso to rule 122(1) was deleted by Notification No. 2789-R, dated the 11th August 1936)][Vide Form No. 28.] [(Substituted for the old note by C.S. No. 115 to the fifth edition of this Manual)]
