Section 35 in The Rajasthan Land Acquisition Rules, 1956
35. Submission of periodical reports.
- For the purpose of ensuring that the conditions provided for in the agreement executed by the Company are complied with, the State Government may direct the Collector, or such other officer as the Government may appoint for the purpose, to submit to it and to the Committee, a periodical report, at such interval of time as it may specify, indicating the conditions which have been or have not been complied with as well as the steps taken by the Company towards their compliance.
