Section 7(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(3)Where a jagirdar has failed to furnish a statement under subsection (1) in respect of any jagir lands, or where the Collector has reason to believe that in any such statement the jagirdar has concealed any rental income or deliberately furnished inaccurate particulars thereof, the Collector shall determine the rental income from those jagir lands after holding such enquiry and in accordance with such principles as may be prescribed.
