Section 5(2) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
(2)Where the subject matter of any such case or proceeding is situated within the legal limits of the jurisdiction of more than one Collector or Sub-Divisional Officer, the [Board] shall, on his own motion or otherwise, direct which of those Collectors or Sub Divisional Officers, as the case may be, shall proceed with the trial of the case or proceedings.]
