Section 37C(5) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(5)Where, after the issue of one notice under sub-rule (1) in Form No. 9, a higher amount of the due is found to be recoverable from a Jagirdar, the authority concerned shall issue immediately a supplementary notice to the Jagirdar, which shall also be in Form No. 9. Subsequent procedure with respect to the amount mentioned in the supplementary notice shall be governed by the provisions contained above for the first notice.
