Section 16 in The Rajasthan Land Development Corporation Rules, 1977
16. Procedure for moving the Collector for determination of disputes.
- A land holder shall move the Collector for determination of any dispute with another land holder arising out of land development under the Act, in writing within 30 days of the cause of action:Provided that the Collector may admit an application after such period if he is satisfied that the applicant had sufficient cause for not preferring the application within such period.
