Section 5 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
5. [ Court in which new cases and proceedings may be instituted. [Substituted by Rajasthan Act No. 44 of 1957.]
(1)Notwithstanding as aforesaid, any case or proceeding of the nature referred to in section 3 may hereafter be instituted in the Court of the Collector exercising jurisdiction in the area within which the subject matter of the case or proceeding is situated:Provided that, if in any such case or proceeding, the gross yearly income from the subject matter thereof does not exceed two thousand rupees the claimant for succession is the natural born son of the deceased holder or the natural born son of his pre-deceased natural born-son, such case or proceeding shall be so instituted in the Court of the Sub-Divisional Officer exercising jurisdiction in the area within which the subject matter of the case or proceeding is situated.(2)Where the subject matter of any such case or proceeding is situated within the legal limits of the jurisdiction of more than one Collector or Sub-Divisional Officer, the [Board] shall, on his own motion or otherwise, direct which of those Collectors or Sub Divisional Officers, as the case may be, shall proceed with the trial of the case or proceedings.]
