Section 6 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
6. Representation of landowner and Government at enquiries.
- At every such enquiry or examination, the landowner may, if he so desires, appear in person or by a recognised agent; and the Collector may, if he considers it necessary, require any officer subordinate to him, not lower in rank to a Tehsildar, to represent Government interest at such enquiry.
