Section 12(3) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(3)The authorised officer shall consider any objection received within the period specified in the notice referred to in sub- section (2) from the person on whom a copy of the draft statement has been served under that sub-section or from any other person interested in the land and shall, after giving the objector a reasonable opportunity of being heard, decide the objections by an order in writing.
