Section 22(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)If the officer taking over such charge is o f the opinion that any item of property included in the list submitted under sub-rule (1) is not the property which the jagirdar is entitled to hold under sub-section (1) of section 23 of the Act, he shall record reasons for such opinion and refer to the matter to the Jagir Commissioner under sub-section (2) of section 23 of the Act. While making the report under rule 21, sub-rule (3), a copy of such reference shall be forwarded to the Government as well as to the Collector of the District in which the property in dispute is situated:Provided that where the officer deputed to take over charge of a jagir is below the rank of Tehsildar he shall submit his opinion to the Tehsildar concerned who shall refer the same with his opinion to the Jagir Commissioner.
