Section 19(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)For the purpose of determining the amount recoverable from the intermediary under sub-section (3) of Section 5 of the Act, a notice shall be issued to be intermediary in Form X (Form X) calling upon him to pay the dues and debts within a period of one month from the date of the receipt of the notice or file objections, if any, within the said period.
