Section 13A(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)Issue and Publication of Notice. - (i) The Allotting authority, soon after the issue of notification by the State Government [or by Commissioner Colonisation/ Collector concerned as the case may be] [Added by Notification No. F. 4(17) Col./97, dated 12.7.2001-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 6.8.2001, page 85(2) w.e.f. 12.7.2009 = 2002 RSCS/Part II/page 133/H. 119, after the word : 'notification by the State Government'] in Official Gazette for sale by special allotment at the price notified, shall be issuing a Public notice in form XVIII under his signature invite applications for special allotment within the time fixed therein which shall not be less than 30 days from the date of issue of such notice. The time fixed by the allotting authority for inviting applications may be extended by him as and when necessary.(ii)[ The contents of notice shall be made widely known in the locality, in which land proposed to be sold by special allotment is situated,- [Substituted by Rajasthan Notification No. G.S.R. 46, dated 8.8.2012 (w.e.f 8.8.1975).](a)by affixing copies thereof at some convenient place on or near about such land and in other conspicuous public places in the locality.(b)by beat of drum, and(c)by an advertisement in two newspapers having wide circulation in the locality.](iii)Where the allotting authority is not the Collector of the Revenue District, a copy of such notice shall also be sent to the Collector of the District for affixing it on the Notice Board of the Collector-ate.
