Section 11(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)Upon receipt of an application under Section 10, the Collector may, after holding in the prescribed manner, such inquiry as he deems necessary-(a)reject the application if the applicant and any member or members of his family together hold Khudkasht to the maximum extent provided by Section 12, or(b)subject to the provisions contained in Sections 12 and 13, allot to the applicant as Khudkasht such area of land, not exceeding the area applied for, as he may deem proper.
