Section 5 in The Rajasthan Land Acquisition Rules, 1956
5. Disposal of objections.
(1)If a statement of objections is filed after the due date, or by a person who is not interested in the land, it shall be summarily rejected.(2)If any objections are received from a person interested in the land and within the time prescribed in sub-section (1) of section 5A, the Collector shall fix a date not earlier than seven or later than twenty one days from the date of receipt of the objections for hearing the objections, and give notice thereof to the objector as well as to the department or company requiring the land, where such department is not the Revenue Department. Copies of the objections shall also be forwarded to such department or company.(3)The department or company may file, on or before the date fixed by the Collector, a statement by way of answer to the objections and may also depute a representative to attend the enquiry.(4)On the date fixed for enquiry, or any other date to which the enquiry may be adjourned by the Collector, the Collector shall hear the objector or his pleader and the representative, if any, of the department or company.(5)The duty of hearing objections under section 5A shall be performed by the Collector in person and shall not be delegated.(6)The right of the objector under sub-section (2) of section 5A shall extend not only to the making of a written objection, but also to the adducing of evidence, if he so desires, in support of his objection.(7)On the application of either party, the Collector may exercise his powers under section 14 of compelling the attendance of witnesses and production of documents. The proceedings shall be summary' and no oath need be administered to the witnesses.(8)A memorandum of the statement of the witnesses shall be made and signed by the Collector and shall form part of the record.(9)The hearing may be adjourned by the Collector from time to time, if necessary.
