Section 25 in The Rajasthan Land Acquisition Rules, 1956
25. Reference under section 19 how made.
- When action is taken under section 19, the Collector should be guided by the following considerations in deciding whether to make a separate reference on account of each holding included in the award, as to which an application has been filed under section 18. or to make a single reference covering several holdings. In any case there must be a separate reference on account of each village. If the persons interested in a number of holdings in the same village object to the award on the same grounds, one reference may be made as to all the holdings, however, the persons interested in any holding object to the award on grounds which apply only to that holding, then a separate reference may be made as to that holding. Reference to the court should, of course, be made only in the case of persons interested who have objected to the award, the assenting [persons interested] [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.] being settled with without reference to the court. The provisions of the Code of Civil Procedure (V of 1908) on the subject of misjoinder of causes of action and of parties should be consulted in this connection.
