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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(7) in The Rajasthan Land Acquisition Rules, 1956

(7)On the application of either party, the Collector may exercise his powers under section 14 of compelling the attendance of witnesses and production of documents. The proceedings shall be summary' and no oath need be administered to the witnesses.