Section 6(b) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(b)When the allotment is to be made to landless tenants of a village or of a particular area or for any specific purpose or to any particular class of persons or tenants:(i)By publishing a notice in Hindi therefor in the Rajasthan Gazette and in local news papers, if any, having largest circulation in the area, and(ii)By exhibiting at some public place, copies of the said notice in Hindi and also so far as possible by making an announcement thereof by beat of drum in the village or villages in which the lands to be allotted are situated.
