Section 22 in The Rajasthan Soil and Water Conservation Rules, 1966
22. Termination of possession on completion of reclamation.
- (i) The Collector may, before making over the possession of land under sub-section (1) of section 32, require the officer appointed by the Board for the purpose of reclamation to submit a detailed report on the reclamation of the said land.(ii)On receipt of the report of the said Officer, the Collector may issue a general notice as to why the orders for the restoration of the possession of the land in question should not be made in favour of the party or parties from whom possession was taken under sub-section (3) of section 29.(iii)On the day fixed for hearing, or on any day to which the enquiry may be adjourned, the Collector should proceed to enquire into the objections, if any, by hearing the persons present, examining the documents, if any, produced by him/them, and decide the objection/s and pass orders in Form 12.(iv)A copy of the orders shall be sent to the person to whom the possession of the land is to be restored.
