Section 6 in The Rajasthan Land Acquisition Rules, 1956
6. Collector's report to Government.
- The Collector, after hearing all objections and recording a memorandum of the evidence produced in support or against the objections, and after making further inquiry, if he thinks fit, and after inspecting the land proposed to be acquired if he considers this necessary, shall submit the case for the decision of the Government, together with the record of the proceedings held by him and a report containing his recommendation of the objections.
