Section 11(2) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(2)The notice under sub-rule (1) shall call upon all persons interested including the State Government to file, before the Compensation Officer, objections, if any, upon such compensation statement. An objection on behalf of the State Government may be filed by the Collector through any person subordinate to him, not below the rank of a Naib-Tahsildar.
