Section 21 in The Rajasthan Soil and Water Conservation Rules, 1966
21. Taking over temporary possession of land under section 29 of the Act.
- (i) The Board shall issue directions to the Collector in Form 9 to take possession of land specified in the order.(ii)On receipt of the directions of the Board, the Collector shall cause notice to be issued for taking over temporary possession of the land to the owner/s in Form 10 in the following manner :-(a)personally by delivering or tendering it to him, or(b)through his agent, if any, by delivering or tendering it to the agent, or(c)by affixing a copy thereof at some conspicuous place on the land to which it relates, or(d)by Registered post, or(e)where the person cannot be found, by leaving an authentic copy of the order with any adult member of his family or by affixing such copy on some conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for profit.(iii)Objection if any, by the owner/s may be filed within a period of 30 days of the said notice.(iv)After hearing the objections and petitions, if any, the Collector shall issue appropriate orders. If the objections are not valid, the Collector shall issue orders in Form 11 for taking over possession of land.
