Section 5 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
5. Power to examine witnesses and receive evidence.
- The Collector may examine witnesses and receive and admit in evidence the revenue records of the landowner, receipts for rents and other documents produced by or on behalf of the landowner or his tenants and other persons and for that purpose the Collector may exercise all the powers conferred on him by section 24 of the Act.
