Section 10(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)Should the Collector be of the opinion that any item of property specified in the list submitted to him under sub-rule (1) is not the property of the Jagirdar and which the Jagirdar is not entitled to hold under sub-section (1) of Section 6, he shall report the reasons of such opinion and refer the matter to the Jagir Commissioner under sub-section (2) of Section 6. A copy of such reference shall be forwarded to the Revenue Commissioner also.
