Section 23 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
23. Inquiry by Jagir Commissioner in the matter of personal Properties.
(1)Upon receipt of a reference under the last preceding rule, or where he decides to review the list on his own motion, the Jagir Commissioner shall appoint a date for holding an inquiry into the matter. Such date shall not be less than two months from the date of the order and a public notice thereof shall be issued within a week of such order.(2)Instead of holding the enquiry himself under sub-rule (1) the Jagir Commissioner may entrust the enquiiy to any officer not below the rank of an Assistant Jagir Commissioner or sub- Divisional Officer.
