Section 12(4) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(4)If any objections are filed within the time allowed under sub-rule (2) or if the Tehsildar after verification reports that certain property mentioned in the list is not the private property of the Intermediary, the Collector shall fix a date for holding an enquiry in the presence of the Intermediary or his duly authorised agent, objectors, if any, and a representative of the State Government who shall be an Officer not below the rank of Naib Tehsildar and after giving an opportunity of producing evidence and of being heard, pass such orders as he deems proper about each item of the property mentioned in the list.
