Section 47(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)On the date fixed for hearing, the Collector may be represented by an Officer subordinate to him not below the rank of a Naib-Tehsildar and the lessee may appear in person or through a duly authorised Agent. The Tribunal after taking such oral and documentary evidence as the parties may produce and after giving an opportunity to the parties of being heard, decide the dispute in accordance with the provisions of the Mines and Minerals (Development and Regulation) Act, 1948 (No. LIII of 1948), after taking into consideration the existing terms under the lease granted by the Intermediary before the date of vesting.
