Section 57(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)On the date fixed for the hearing the Collector or the Officer authorised by him shall after taking such evidence as the parties may have to produce and giving them an opportunity of being heard pass suitable orders under sub-sections (1) and (2) of Section 44 of the Act, and shall also order the correction of papers accordingly.Chapter - VII Co-operative Farms
