Section 11 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
11. Procedure for allotment.
(1)The allotting authority shall before taking up the allotment in any particular area issue under its signatures a public notice in Form I inviting applications for allotment from displaced agriculturists and landless tenants within the time fixed therein.(2)Copies of the said public notice shall be affixed on the notice board of the office of the Allotting Authority and office of the Tehsil concerned and in a conspicuous place in the village concerned and the same shall also be proclaimed by beat of drum in the village or villages in which lands to be allotted are situated.
