Section 20(a) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(a)The Collector within the local limits of whose jurisdiction the minor or the person suffering from legal disability resides shall fix a date and place for the enquiry and a notice thereof shall be served on such person or persons as appear to him to be the natural guardian or guardians of the minor or the person suffering from a legal disability;
