Section 10 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
10. Inquiry by Compensation Commissioner in the matter of private properties of landowners.
- Upon receipt of the Sub-Divisional Officer's report under rule 9, through the Collector, the Compensation Commissioner shall, after such further inquiry as he may consider necessary and after giving an opportunity of being heard if they so desire, to the landowner, the Government, the Municipal Board or the Village Panchayat pass order as laid down in sub-section (2) of section 10.
