Section 8 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
8. Enquiry regarding khudkasht lands and private properties.
(1)The Collector shall give to the intermediary! a receipt for the statement of khudkasht lands and/or private properties submitted by the intermediary, and if the khudkasht lands and properties appear to the Collector to be prima faice such to which the provisions of sub-Section (4) of Section 5 or sub-Section (1) of Section 6 of the Act, as the case may be, are applicable, the Collector shall desist from taking over possession or charge of the same till he passes orders under sub-rule (4).(2)The Collector, before he passes orders on these statements, shall publish the statements in the village or villages where the properties mentioned therein are situate and allow a month's time for the filing of objections, if any.(3)Copies of the statements shall also be sent to the Tehsildar within whose jurisdiction the lands and properties are situated:-(a)for being proclaimed, by beat of drum, in the village or villages where the lands and properties are situated;(b)for being exhibited at some conspicuous place in the locality;(c)for being pasted on the notice board of the Tehsil;(d)for verification of each item in the statements with reference to the records maintained in the Tehsil any by necessary enquiries on the spot.(4)If any objections are filed within the time limit allowed under sub-rule (2) or if the Tehsildar after verification reports that certain lands mentioned in the statement khudkasht lands are not khudkasht lands, or that certain properties mentioned in the statement or private properties are not private properties of the intermediary the Collector shall fix a date for holding an enquiry in the presence of the intermediary, or his duly authorised agent, objectors, if any, and a representative of the State Government, who shall be an officer not below the rank of a Naib-Tehsildar and after giving them an opportunity of producing evidence and of being heard, pass such orders as he deems proper about each item of the land and properties mentioned in the statement.
