Section 9 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
9. Issue and publication of Notice.
(1)After fixing the time and date for inviting applications for allotment and preparing the lists in accordance with Rule 8, the Allotting Authority shall issue a public notice in Form II under its signatures inviting applications for allotment within the time fixed therein, which shall not be less than 30 days of the date of such notice.(2)Copies of such notice shall be affixed [within a week from the date of issue] [Inserted by Notification. No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] at the following places for wide publicity, namely:-(a)Notice Board of the Allotting Authority concerned;(b)Notice Board of the Colonisation Tehsil/Revenue Tehsil in which the land is situate;(c)A conspicuous place in the village in which the land is situate.(2)Where the Allotting Authority is not the Collector of the Revenue District, a copy of such notice shall also be sent to the Collector of the District concerned for affixing it on the Notice Board of the Collectorate.
