Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 29 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

29. Complaints regarding unauthorised realisation.

- On receipt of a complaint under section 25 of the Act the Collector shall either inquire into the matter himself or order some officer subordinate to him to hold a preliminary inquiry and submit a report in the matter. If as a result of such inquiry or report there appears sufficient grounds to proceed further into the matter a regular inquiry may be made by the Collector, himself or any other officer to whom he transfers the case for such inquiry.