Section 5 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
5. Powers to examine witnesses and receive evidence.
- The Officer making an inquiry or examination under rule 4(1) or 4 (2) may examine witness and receive and admit it evidence revenue records of the Jagirdar concerned, receipts for rents and other documents produced by or on behalf of such Jagirdar, his tenants and other persons and shall have and may exercise all the powers vested in and exercisable by a Revenue Court under the Revenue Courts (Jurisdiction and Procedure), Act, 1951, while trying a revenue suit or case.
