Section 28 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
28. Mode of inquiry regarding personal properties.
- The Jagir Commissioner or the officer holding the inquiry shall allow the Jagirdar, the State and the inhabitants of the locality desiring to contest the claim of the Jagirdar reasonable opportunity to prove or disprove their respective contentions. The enquiry shall be held in the manner provided for the trial of a suit by a Revenue Court and where the enquiry has been held by any officer other than the Jagir Commissioner such officer shall submit the record with a report of his findings to the Jagir Commissioner for his orders.
