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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(iii) in The Rajasthan Soil and Water Conservation Rules, 1966

(iii)On the day fixed for hearing, or on any day to which the enquiry may be adjourned, the Collector should proceed to enquire into the objections, if any, by hearing the persons present, examining the documents, if any, produced by him/them, and decide the objection/s and pass orders in Form 12.