Section 20 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
20.
The Compensation Officer will check the entries in the Statement of Claim filed by the Intermediary with reference to the Record of Rights prepared during the last Record Operations and Annual Registers and the statements prepared by him under Rule 19 and after giving the Intermediary an opportunity of being heard and making such other enquiry as may be necessary, correct any mistake, that may be found in the Statement.
