Section 42A(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)The Collector shall, after hearing such persons as may appear before him on the date and at the time fixed for the hearing or on such other dale as the hearing may be adjourned to from time to time, determine the person or persons entitled to payment of the unpaid amount of the compensation that was payable to the deceased Jagirdar:Provided in cases which the question of succession or heirship to the deceased Jagirdar according to his personal law is in dispute, the Collector shall, as required by the proviso to section 38, direct all the claimants to such succession or heirship to have their respective titles thereto adjudicated upon by a competent Civil Court, and in such case payment of the remaining compensation shall be in accordance with such adjudication.]
