Section 4 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
4. Examination and preparation of statement of Income.
(1)Upon receipt of the statement of income in form 'B', the Collector shall examine the same with reference to the statement prepared under clause (a), and the reports received under clause (b), of rule 3.(2)If such a statement in respect of any estate is not received by the Collector within the period specified in the notice issued under rule 3, the Collector shall immediately proceed to prepare the statement himself and make such further enquiry as may be necessary.
