Section 10 in Rajasthan Tenancy (Government) Rules, 1955
10.
The fact that an application has been made for a particular site shall be published in the village by beat of drum (at the expense of the applicant) or public announcement, and a notice in [Form AAA] [Inserted by Notification Dated 16.12.1974, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-12-1974.] should be pasted up at the village Chopal and at the site applied for, for a period of 10 days [x x x] [Omitted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.]
