Section 20(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)Upon receipt of the report made under sub-rule (1) the Jagir Commissioner or Additional Jagir Commissioner shall afford all persons, including the Government, affected thereby an opportunity to lodge objections against the same and after hearing them, if they appear, with respect thereto and with respect to the objections, if any, lodged by them, may pass such orders as he deems reasonable and proper.Chapter-V Resumption of jagir lands
