Section 21(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(3)The Consolidation Officer shall, if he does not reject the objection, give a public notice thereof [in the prescribed manner] [Substituted Rajasthan Act 12 of 1969.] for the giving of a public notice under sub-section (2) of section 5, inviting all persons likely to be affected thereby to appear before him and show cause against the objection on a date appointed for the purpose.
