Section 8(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)The Collector shall give to the intermediary! a receipt for the statement of khudkasht lands and/or private properties submitted by the intermediary, and if the khudkasht lands and properties appear to the Collector to be prima faice such to which the provisions of sub-Section (4) of Section 5 or sub-Section (1) of Section 6 of the Act, as the case may be, are applicable, the Collector shall desist from taking over possession or charge of the same till he passes orders under sub-rule (4).
