Section 16(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)The Collector shall scrutinise the application and forward it to the Commissioner for Khudkasht lands with his remarks in respect of the suitability of the applicant for the allotment of land under any irrigation project, correctness of the details given in the application and details relating to the number of landless tenants in the village in which the land sought to be surrendered is situated and the number of small jagirdars who can benefit from the acceptance of surrender of such land.
