Section 16(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)The statement of [claim for] [Substituted by Notification No.F. 1(152) Revenue A/59 dated 3.8.59-Published in Rajasthan Gazette, Part 4-C, dated 19.9.59.] compensation to be filed under sub-Section (1) of Section 17 of the [Act shall be] [Substituted by Notification No. F. 1(14) Revenue A/60 dated 10.3.61-Published in Rajasthan Gazette, Part 4-C, Supp. No. 15 dated 13.7.61.] in (Form VII) or (Form VIIA) and shall be in duplicate.
