Section 4 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
4. Examination and preparation of statement of income.
(1)Upon receipt of the statement of income in Form 2, the Collector shall either examine and inquire into it himself or forward it for examination and inquiry to some officer subordinate to him, not being inferior in rank to that of an Assistant Collector. Such examination may be dispensed with where the Collector considers the statement to be accurate.(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.
