Section 8(4) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(4)If any objections are filed within the time limit allowed under sub-rule (2) or if the Tehsildar after verification reports that certain lands mentioned in the statement khudkasht lands are not khudkasht lands, or that certain properties mentioned in the statement or private properties are not private properties of the intermediary the Collector shall fix a date for holding an enquiry in the presence of the intermediary, or his duly authorised agent, objectors, if any, and a representative of the State Government, who shall be an officer not below the rank of a Naib-Tehsildar and after giving them an opportunity of producing evidence and of being heard, pass such orders as he deems proper about each item of the land and properties mentioned in the statement.
