Section 15 in The Rajasthan Land Acquisition Rules, 1956
15. [ Consideration of representation made. [Substituted by G.S.R. 60, dated 21-7-1981; published in Rajasthan Gazette Extraordinary, Part IV-C, dated 30-7-81, page 242.]
- Representation if any, made in response to the notice by the departmental officer or Company, whether in person, by agent or by written statements, shall be given consideration by the Collector].
