Section 32(2) in The Rajasthan Land Acquisition Rules, 1956
(2)The Collector shall, after giving the company a reasonable opportunity to make any representation in this behalf, hold an enquiry into the matters referred to sub-rule (1) and while holding such enquiry he shall-(i)in any case where the land proposed to be acquired is agricultural land, consult the District Agricultural Officer of the district whether or not such land is good agricultural land;(ii)determine, having regard to the provisions of section 23 and 24 of the Act, the approximate amount of compensation likely to be payable in respect of the land, which, in the opinion of the Collector, should be acquired for the Company; and(iii)ascertain whether the Company offered a reasonable price (not being less than the compensation so determined), to the persons interested in the land proposed to be acquired.Explanation. - For the purpose of this rule "good agricultural land" means any land which, considering, the level of agricultural production and the crop pattern of the area in which it is situated, is of average or of above average productivity and includes a garden or grove land.
