Section 3 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
3. Issue of proclamation by Collector and taking over charge.
- Upon the issue of a notification under Section 4 of the Act, the Collector shall-(a)issue a proclamation in (Form I) and cause the same to be published in the village or villages in which the estate or estates to which the said notification pertains are situate-(i)by pasting copies of the proclamation on the Notice Board of his court, on the Notice Board of Tehsil and at some conspicuous place in or near each such village, and(ii)if the Collector so directs, by beat of drum in each such village; and(b)take over charge of the estate on behalf of the State Government.
