Section 5A in The Chota Nagpur Tenancy Rules, 1959
5A. Setting aside the consent and annulling the transfer of land by the Government under sub-section (5) of Section 49. - On receipt of the application under sub-section (5) of Section 49 of the Act, the State Government shall serve a notice on the transferee concerned calling upon him to appear either in person or through an agent duly authorised by him in this behalf before the State Government at a time and on a date to be specified in the notice and to file a written statement, if any on the point or points arising in the matter. The State Government shall, after giving reasonable opportunity to the parties concerned of being heard and adducing evidence, if any, and considering the application of the transferor and the written statement of the transferee, if any, pass necessary orders under sub-section (5) of Section 49.]
