Section 66 in Rajasthan Land Pooling Schemes Act, 2016
66. Public notice.
- Every public notice given under this Act or rules made thereunder shall be in writing under the signature of the officer of the appropriate authority who may be authorised in this behalf or Land Pooling Officer and shall be widely made known in the locality to be affected thereby by affixing copies thereof in conspicuous public places within the said locality, or by publishing the same by advertisement in one or more local newspapers and by such other means as the Appropriate Authority or Land Pooling Officer thinks fit.
