Section 7 in The Rajasthan Land Acquisition Rules, 1956
7. Further procedure on Government's decision for or against the acquisition.
- On a consideration of the objections and the Collector's report thereon, if Government decide that the land should be acquired, a draft of the declaration required under section 6 shall be submitted by the Collector of the district, or Collector's of the district concerned, to Government for approval and publication in the Official Gazette. If, on the other hand the Government decide to give up the acquisition [it shall issue a public notice canceling the order issued under section 4] [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.].
