Section 26 in The Rajasthan Land Acquisition Rules, 1956
26. Departmental officer or company to be informed.
- The Collector shall at once inform the departmental officer or company concerned of any reference to the court made under [section 18] [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.] and shall forward to him a copy of the grounds on which the objection to the award is taken [section 18(2)] [Substituted by No. F. 1(18) Rev./B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.]. When a notice is served under clause (c) of section 20, the Collector shall immediately forward a copy to the departmental officer or company.
