Section 4(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)If such statement in respect of any jagir land is not received by the Collector within the period specified in the notice issued under sub-section (1) of section 7 of the Act, the Collector shall immediately proceed to prepare it himself or shall direct that it shall be prepared by an officer subordinate him, after such inquiry as the Collector may deem necessary or such examination as the officer may deem necessary.
