Section 79(4) in The Ajmer Tenancy and Land Records Act, 1950
(4)The tahsildar shall issue notice to the parties to file objections, if any, to the award within fifteen days of the date of service of such notice and shall, after hearing such objections and making such inquiry, as he considers necessary accept or modify such award and submit the record of the case for confirmation of the order passed by him to the sub-divisional officer.
