Section 14(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)The Commissioner for Khudkasht lands or the Collector shall endeavour to obtain voluntary arrangements with the consent of the Jagirdar and his tenants other than tenants with heritable and transferable rights on the principle that least dislocation and maximum satisfaction should result from the adjustment made between the said parties. Where such voluntary arrangement cannot be arrived at, the said Commissioner or Collector shall give a decision on the merits after giving a hearing to the Jagirdar and such other persons as may appear to be interested.
