Section 26 in The Rajasthan Irrigation and Drainage Act, 1954
26. Procedure when objection is held valid.
- If the Collector considers any objection made as aforesaid to be valid, he shall inform the Divisional Irrigation Officer accordingly, and, if such officer see fit, he may, in the case of an application under section 21, alter the boundaries of the land so marked, out and may give fresh notice under section 22.
