Section 21(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)If the Jagirdar does not hand over or does not agree to hand over charge of the Jagir within a week from the date of the notice issued by the Collector as mentioned in sub-rule (1) or where it is not practicable to call upon the Jagirdar to hand over charge on account of his not being available or his evading notice from the Collector, the Collector or the officer specified by him shall proclaim taking over of the charge by beat of drum at such place or places as the officer taking charge may think fit.
