Section 32 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
32.
Before determining the final amount of compensation the Jagir commissioner shall give notice to the State Government, the Jagirdar, persons entitled to maintenance allowance and co-sharers, if any, and other interested persons and after giving them an opportunity of being heard, decide any objection that may be filed by any one of them.
