Section 6 in The Rajasthan Soil and Water Conservation Rules, 1966
6. Inquiry by the Collector.
- The Collector shall then hold an inquiry after summoning the claimant and his witnesses if any, and such other persons known or believed to have interest in the land for which claim has been preferred on a date fixed for hearing or any other date to which the hearing may be adjourned and shall determine the amount of compensation under sub-section (3) of section 6.
