Section 25 in The Rajasthan Irrigation and Drainage Act, 1954
25. When applicant may be placed in occupation.
- If no such objection is made, or (where such objection is made) if the Collector over-rules it, he shall give notice to the Divisional Irrigation Officer and shall proceed to place the said applicant in occupation of the land marked out or of the water course to be transferred, as the case may be.
