Section 35(iii) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(iii)hear and dispose of objections, if any, and then proceed to determine the compensation payable in accordance with the principles laid down in Sections 23, 24, 25 & 26, but subject to the provisos to sub-section (3) of Section 30G.
