Section 42A(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)[ Where the claim is of a value not exceeding Rs. 500/- the Collector, instead of following the procedure laid down in sub- rules (1), (2) and (3) of this rule, may, in his discretion determine the question of succession or heirship under section 38, in the following manner;-By obtaining-(i)An affidavit of the claimant,(ii)Certificate from Tehsildar or Sarpanch.(iii)Regarding the right of the claimant, an indemnity bond, where the value of the claim is more than Rs. 50/-.(iv)By taking any other evidence as he thinks fit.]
