Section 17(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)See whether the income from rents in respect of lands in the occupation of tenants shown by the intermediary is in accordance with the provision of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and the rules made thereunder or whether the basis of rent or the amount of rent charged is in excess of the prescribed maxima:
