Section 25 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
25. Postponement if notice not served in time.
- On the date fixed in the notice, the Jagir Commissioner or the Officer holding the enquiry shall postpone the enquiry if he finds that the notice issued under rule 24 was not duly served on any of the persons specified in sub-rule (1) of rule 24 or was not posted on the notice board of the Tehsil as required by sub-rule (2) of that rule atleast one month before such date.
