Section 42A(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)The Collector having jurisdiction over the place where the deceased Jagirdar usually resided shall issue a notice calling upon all persons claiming to be the heir or heirs of the deceased Jagirdar to appear and prove their claims before the Collector on a date and at a time and place to be specified in the notice.
