Section 6(1) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
(1)The Collector or Sub-Divisional Officer, as the case may be, in whose Court a case or proceeding referred to in section 5 is instituted or directed to be proceeded with, shall, in conducting the trial thereof, follow, as far as may be practicable, the same procedure as is provided for the trial of suits by him and shall, after hearing all persons interested in the subject matter thereof who desire to be heard, record his findings on all the matters in issue and maker the final order:Provided that in a case or proceeding in which the gross yearly income from the subject matter exceeds five thousand Rupees or the claimant for succession is not the natural born son of the deceased holder or the natural born son of his predeceased natural born son, the final order shall not be made and the Collector shall set forth his recommendations in writing and submit the case or proceeding to the [revenue appellate authority] [Substituted vide Rajasthan Act No. 8 of 1962.] for orders.
