Section 12(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)on receipt of such application, the Collector shall, after verification of the particulars, supplied by the intermediary by reference to the entries in the (1) record of rights prepared at the last record operations, and (2) annual registers of the basis year, and such other enquiries as he may deem proper and giving the intermediary a reasonable opportunity of being heard, pass an order in writing according to the provisions of sub-Section (1) of Section 11 rejecting the application or alloting land for khudkasht:Provided that if such application relates to any land that was in Khudkasht of the intermediary, who was cultivating it personally, but was mortgaged by him some time prior to the date of vesting but, on such vesting, neither the mortgagor nor the mortgagee had acquired Khatedari rights in such land under Section 29 or Section 30 of the Act, the first priority shall, notwithstanding anything contained in this Chapter, be given to the mortgagor and the second priority to the mortgagee.
