Section 75 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
75.
(1)If during any proceedings under the Act any question arises whether any land included in the Estate is a Bir or a Forest or is situated in a Bir or a Forest or as to the limits of the Bir or Forest, it shall be referred to the Collector for determination under Section 76.(2)The Collector on receipt of a reference under sub-rule (1) shall fix a date and place for the hearing of the case and after giving an opportunity to the parties concerned of being heard and taking such evidence as they may produce decide the question on the basis of the survey maps and records prepared at the recent Record Operations and the forest maps, if any, maintained by the Forest Department.(3)The Collector may if he considers necessary call for a report from the Chief Forest Officer and may make a local inspection in the presence of the parties concerned before deciding the question.(4)After deciding the question the Collector will send a copy of the decision to the Compensation Commissioner who shall act accordingly.
