Section 26 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
26. Who may contest.
(1)The State shall be represented at such inquiry by the Collector or any other Officer not below the rank of a Naib Tehsildar as the Collector may be order in writing appoint in that behalf.(2)If any inhabitants of the locality in which the property in dispute is situated are in any manner interested therein, they may contest the claim of the Jagirdar in respect thereof and may jointly appoint one or more persons not exceeding three in number to represent them at such inquiry.
