Section 37C(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)On the decision of the objections, or, if no objection is received, on the expiry of the period allowed therefor, the authority concerned shall send to the Jagir Commissioner a certificate in Form No. 10 furnishing details of the dues and debts outstanding on the date of the certificate. Such certificate shall in no case enter the amount of dues or the rate of interest at a figure or a rate higher than that mentioned in the notice under sub-rule (1). Where an objection has been filed by the Jagirdar within the time allowed for it, no decision shall be given unless the Jagirdar has been given a reasonable opportunity of showing cause against it.
