Section 14 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
14.
(1)The State shall be represented at such enquiry by any officer not below the rank of a Naib-Tahsildar appointed by the Revenue Commissioner or by any pleader.(2)If any inhabitants of the locality in which the property under dispute is situated are in any manner interested therein, they may contest the claim of the Jagirdar in respect thereof and may jointly appoint one or more persons not exceeding three in number to represent them at such enquiry.(3)The Jagirdar may appear in person or by his duly authorised agent at the enquiry held under sub-section (2) of Section 6 of the Act.
