Section 12(1) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(1)In deciding an objection under Section 24, the Compensation Officer shall afford to the parties concerned, reasonable opportunity of being heard and producing evidence, if any. The order of the Compensation Officer shall contain a concise statement of the case, the points or determination, the decisions thereon and the reasons for such decision.
