Section 5 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Rules, 1966
5. Holding of Inquiries
(1)Where any person on whom a notice or order under this Act has been served desired to be heard through his representative, he should authorise such representative in writing.(2)The estate officer shall record the summary of the evidence tendered before him. The summary of such evidence and any relevant documents filed, before him shall form part of the records of the proceedings.
