Section 11 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
11.
Upon the receipt of a reference under Rule 10 (3) or where the Jagir Commissioner decides to review the list on his own motion, the Jagir Commissioner shall appoint a date for holding an enquiry into the matter and shall issue a public notice allowing a month's time for filing objections, if any.
