Section 7 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
7. Objections maybe lodged to recommendations.
- In every case or proceeding submitted for orders to the [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] under the proviso to sub-section (1) of section 6 or to the Board of Revenue under the proviso, sub-section (2) of that section, any person who desired under sub-section (1) of that section to be heard and who is likely to be affected adversely by the recommendations made, may lodge an objection thereto, and the [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] before making the final order or his recommendations, and the Board of Revenue before making the final order, shall hear and dispose of all such objections.
