Section 9 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
9. Hearing of objections and final determination by Collector.
-The Collector shall, upon completion of the inquiry or, in case the inquiry has been made by a subordinate officer, after considering the findings submitted under rule 7 and hearing the jagirdar concerned and the representative of the Government with respect thereto as well as with respect to any objections lodged under rule 3, and after such further inquiry, if any, as he may think necessary determine the amount of rental income under sub- section (3) of section 7 of the Act.[In any of the circumstances mentioned in the said sub-section of the said section, if the Jagir land has been settled after the date of resumption, but before the determination of compensation, the rental income shall be determined on the basis of the rent fixed during such settlement.] [Inserted by Notification No. F. 1(166) Revenue A/58, dated 6-1-1960, published in Rajasthan Gazette Part IV-C, Extraordinary, dated 6-1-60.]Chapter-III Khudkasht
