Section 10(8) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(8)Separate lists of persons whose applications have been granted or rejected shall be affixed forthwith on the notice board of the Colony Tehsil or Revenue Tehsil in whose jurisdiction the land is situated. Such publication shall be deemed to be sufficient notice to the applicant of the orders passed on the applications.
