Section 36(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)Where it is claimed that a place of public worship or other religious institution was receiving from the income of any jagir resumed by Government under the Act a periodical grant of money for a period exceeding six years from the date of resumption, the jagirdar or any interested person may apply to the Collector of the District in which such place of worship or institution is situated for the continuance of the grant.
