Section 6(2) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
(2)In every case or proceeding submitted for orders under the proviso to sub-section (1), the [revenue appellate authority] [Substituted vide Rajasthan Act No. 8 of 1962.] after affording an order confirming varying or setting aside the recommendations made by the Collector or may direct further inquiry to be made or additional evidence to be taken in the case or proceeding:Provided that if the gross yearly income from the subject matter thereof exceeds ten thousand rupees or the claimant for succession is not the natural born son of the deceased holder or the natural born son of his pre-deceased natural born son the [Revenue appellate authority] [Substituted vide Rajasthan Act No. 8 of 1962.] shall not make the final order but shall set forth his own recommendations in writing and submit the case or proceeding to the Board of Revenue for orders.
