Section 26(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)On the filing of the written statement under sub-rule (2), or if no written statement is filed on the expiry of the period allowed therefor, the compensation Officer may, in addition to any enquiry which he may deem proper to hold, call upon an officer of the Forest Department not below the rank of a Chief Forest Officer, to inspect the forest and submit his report about the estimate of forest income.
