Section 5(2) in The Rajasthan Land Acquisition Rules, 1956
(2)If any objections are received from a person interested in the land and within the time prescribed in sub-section (1) of section 5A, the Collector shall fix a date not earlier than seven or later than twenty one days from the date of receipt of the objections for hearing the objections, and give notice thereof to the objector as well as to the department or company requiring the land, where such department is not the Revenue Department. Copies of the objections shall also be forwarded to such department or company.
