Section 12 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
12. Section 24.
(1)In deciding an objection under Section 24, the Compensation Officer shall afford to the parties concerned, reasonable opportunity of being heard and producing evidence, if any. The order of the Compensation Officer shall contain a concise statement of the case, the points or determination, the decisions thereon and the reasons for such decision.(2)In deciding the question of title referred to him under clause (b) of sub-section (2) of Section 24, the District Judge shall, as far as may be possible, follow the procedure laid down in the Code of Civil Procedure, 1908, for the hearing and disposal of suits relating to the immovable property.
