Section 11(2) in Resumption and Regrant of Inams Rules
(2)The parties to an appeal shall not be entitled to produce additional evidence, whether oral or documentary, before the District Collector, but if it is found that -(a)the Collector has refused to admit evidence which ought to have been admitted, or(b)the District Collect requires any document to be produced or any witness to be examined to enable him to pronounce judgment, or(c)there is any other substantial cause, the District Collector may allow such evidence or document to be produced or such witness to be examined.Wherever additional evidence is allowed to be produced by the District Collector under the foregoing provisions, he shall record the reason for the admission.
