Section 41(2) in The Rajasthan Court of Wards Act, 1951
(2)The Collector may-(i)reject such petition summarily; or(ii)after such inquiry as he thinks fit, amend or cancel the certificates or suspend its execution for such time, as he may think fit; or(iii)remit the certificate and petition to any Revenue Court having jurisdiction to be dealt with as a suit between the manager and the petitioner, and the certificate shall thereupon be treated as a plaint duly presented.
