Section 4(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(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.
