Section 14 in The Rajasthan Land Acquisition Rules, 1956
14. Notice to departmental officer.
- The Collector shall give at least 15 days previous notice of the date fixed under section 9 to the departmental officer acting on behalf of the department for the acquisition of land, or to the company in order that he or they may have an opportunity making, in person, by agent or by letter, any representation regarding its value which he or they may think necessary.
