Section 22(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)A copy of such list shall also be affixed on the notice board of the Tehsil concerned, and the Municipal Board or Village Panchayat concerned shall be informed that they may see the list in the Tehsil and submit their objections, if any, to the inclusion of any property or part of it in the list to the Tehsildar within a specified time.
