Section 3 in The Rajasthan Land Development Corporation Rules, 1977
3. Notice to land holder for temporary occupation, restoration of land holdings and manner of service.
(1)The notice required to be given under sub-section (1) of Section 23 of the Act, shall be in Form No. 1. the period of which shall not be less than 1 month before the date of entering upon the land.(2)The notice for restoration of the land holding shall be given to the land holder in Form No. 2 by the Officer authorised, under Section 23(1) of the Act. The receipt of the restoration of the land holding shall be taken on Form No. 2 by the said Officer.(3)The notice referred to in sub-rule (1) and (2) above shall be served in the manner prescribed in the Rajasthan Land Revenue Act, 1956.Chapter-III Enquiry by the Collector under section 28(2) of the Act
