(4)Where the party/parties, served with notice do not present the instrument and/or appear before the Collector to [refute] [Substituted, for the word 'refuse' by Rajasthan Act 7 of 2004. w.e.f. 27-5-2004.] the presumption of the information in question being correct, the Collector shall proceed to enquire into the correctness of the information in such manner as he deems fit.
