Section 36(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)On receipt of an application under sub-rule (1), the Collector shall make an enquiry to ascertain:-(a)whether the place of worship is really meant for worship by the public and not merely for the jagirdar and his family and whether the religious institution is a public institution;(b)whether there is documentary or other sufficient evidence available to show that regular payments were being made to the institution or place of worship from the income of the resumed jagir.
