Section 4 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
4. Abolition of Zamindari & Biswedari estates and their vesting in the State.
(1)As soon as may be after the commencement of this Act, the State Government may, by notification in the Official Gazette, appoint a date for the abolition and acquisition of Zamindari and Biswedari estates, or any class of such estates, in the State, or in any area thereof specified in the notification, and for their vesting in the State Government.(2)Different dates may be fixed for such abolition and vesting of different classes of Zamindari and Biswedari estates in the State.(3)The classification referred to in sub-Sections (1) & (2) may be made according to the size or income of such estates or according to the land revenue payable in respect thereof or according to the different areas of the State in which they are situated or according as they are settled or unsettled or according to the tenures thereof or the names by which the holders thereof are known or designated or otherwise.(4)The State Government may, be notification in the Official Gazette, vary any date appointed under sub-Section (1) at arty time before such date.(5)The date finally appointed under this section in relation to the abolition and acquisition of and Zamindari or Biswedari estate in hereinafter referred to as "the date of vesting" thereof in the State Government.
