Section 11 in The Rajasthan Land Development Corporation Rules, 1977
11. Procedure for taking action under Section 32 of the Act.
(1)The Collector either suo moto or on the application of the land holder may initiate enquiry under Section 32 of the Act.(2)The application referred to in sub-rule (1) shall be filed by land holder within 30 days of the restoration of his land holding:Provided that the Collector may admit an application after such period if he is satisfied that the applicant had sufficient cause for not filing the application within such period.
