Section 15 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
15. Inquiry and disposal of application made under rule 14.
(1)On receipt of an application under section 13 of the Act and rule 14 of these rules, the Collector shall forward the duplicate copy of the application to the Assistant Commissioner, Devasthan, concerned for an inquiry and report as to the correctness or otherwise of the statements made in the application.(2)The Assistant Commissioner shall complete the inquiry and submit his report to the Collector within two months of the receipt of the order.(3)On receipt of the Assistant Commissioner's report and after such further inquiry if any, as he may deem fit to make, the Collector shall forward the application, alongwith the record of the case, and his own recommendation, to the Secretary to Government in the Revenue Department, for the orders of the Government.
