Section 37D(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)Where a person has submitted an application in Form No. 11 within the required period or where the Jagirdar has submitted an objection in respect thereof within the required period, no recommendation shall be made and no order shall be passed by the Collector or the Jagir Commissioner under this sub-rule to the prejudice of the applicant for maintenance allowance or the Jagirdar without giving them a reasonable opportunity of being heard.
