Section 12 in The Rajasthan Land Development Corporation Rules, 1977
12. Notice to the Corporation and holding of enquiry.
- On the initiation of the enquiry under rule 11, the Collector shall give notice to the Corporation to show cause why an order under sub- section (1) of Section 32 of the Act, may not be passed and shall thereafter proceed to hold an enquiry in the manner provided in the Rajasthan Land Revenue Act, 1956.
