Section 11 in Resumption and Regrant of Inams Rules
11. Procedure in appeal.
(1)On receipt of any such appeal, the District Collector shall fix a date for the inquiry and give the notice referred to in sub-clause (i) of clause (d) in the Form C annexed to these rules. Every such notice shall be accompanied by a copy of the memorandum of appeal. The notice shall be served in the manner prescribed in sub-rule (3) of rule 7. At the inquiry, the District Collector shall peruse the evidence recorded by the Collector under rule 8, hear the parties who may appear before him and pass an order as required by sub-clause (i) of clause (d).(2)The parties to an appeal shall not be entitled to produce additional evidence, whether oral or documentary, before the District Collector, but if it is found that -(a)the Collector has refused to admit evidence which ought to have been admitted, or(b)the District Collect requires any document to be produced or any witness to be examined to enable him to pronounce judgment, or(c)there is any other substantial cause, the District Collector may allow such evidence or document to be produced or such witness to be examined.Wherever additional evidence is allowed to be produced by the District Collector under the foregoing provisions, he shall record the reason for the admission.
