Section 4(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)Upon receipt of the statement of income in Form 2, the Collector shall either examine and inquire into it himself or forward it for examination and inquiry to some officer subordinate to him, not being inferior in rank to that of an Assistant Collector. Such examination may be dispensed with where the Collector considers the statement to be accurate.
