Section 6 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
6. Trial and disposal of new cases and proceedings.
(1)The Collector or Sub-Divisional Officer, as the case may be, in whose Court a case or proceeding referred to in section 5 is instituted or directed to be proceeded with, shall, in conducting the trial thereof, follow, as far as may be practicable, the same procedure as is provided for the trial of suits by him and shall, after hearing all persons interested in the subject matter thereof who desire to be heard, record his findings on all the matters in issue and maker the final order:Provided that in a case or proceeding in which the gross yearly income from the subject matter exceeds five thousand Rupees or the claimant for succession is not the natural born son of the deceased holder or the natural born son of his predeceased natural born son, the final order shall not be made and the Collector shall set forth his recommendations in writing and submit the case or proceeding to the [revenue appellate authority] [Substituted vide Rajasthan Act No. 8 of 1962.] for orders.(2)In every case or proceeding submitted for orders under the proviso to sub-section (1), the [revenue appellate authority] [Substituted vide Rajasthan Act No. 8 of 1962.] after affording an order confirming varying or setting aside the recommendations made by the Collector or may direct further inquiry to be made or additional evidence to be taken in the case or proceeding:Provided that if the gross yearly income from the subject matter thereof exceeds ten thousand rupees or the claimant for succession is not the natural born son of the deceased holder or the natural born son of his pre-deceased natural born son the [Revenue appellate authority] [Substituted vide Rajasthan Act No. 8 of 1962.] shall not make the final order but shall set forth his own recommendations in writing and submit the case or proceeding to the Board of Revenue for orders.
