Section 7(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(1)The Collector shall, upon completion of the enquiry and hearing of objections, determine the amount of rental income under section 4 or section 5, as the case may be. If the landowner has failed to furnish a statement under sub-section (1) of section 5 and clause (c) of rule 3, or where the Collector has reason to believe that in any such statement the landowner has concealed any rental income or deliberately furnished in accurate particulars thereof the Collector shall determine the rental income from the estate after holding such enquiry, as he deems fit.
