Section 5(3) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(3)Where a landowner has failed to furnish a statement under sub-section (1) in respect of any estate, or where the Collector has reason to be live that in any such statement the landowner has concealed any rental income or deliberately furnished inaccurate particulars thereof, the Collector shall determine the rental income form the estate after holding such enquiry and in accordance with such principles as may be prescribed.
