Section 37D(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)Where an application in Form No. 11 has been received, the Collector of the District shall forward soon as may be after its receipt and in any case not later than 15 days after its receipt, a copy of the same to the Jagirdar concerned, asking the Jagirdar to state within a period of one month from the date of receipt of the same, if he has any objection in respect of the facts mentioned in the application, and, in particular, in respect of the continuance of the maintenance allowance. The Jagirdar shall, within one month of the receipt of such communication from the Collector send his reply in writing to the Collector giving full reasons for it, and shall return the copy of the application also. If no objections are received by the Jagirdar within the said period it shall be, presumed that he has no objection to the maintenance allowance stated in the application being continued and deducted out of the compensation and rehabilitation grant payable to him.
