Section 37D(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)The Collector shall, whether any objections have been received or not from a Jagirdar under sub-rule (2), hold such inquiry as he may deem necessary in respect of the persons entitled to receive the maintenance allowance under section 27 and the amount to e-paid to them, and shall forward his re-commendation to the Jagir Commissioner who may after such inquiry or further inquiry as he may deem necessary, fix the amount of maintenance allowance under section 27 of the Act.
