Section 6 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
6. Statement of Khudkasht land recorded as such and retained by intermediary under Section 5(4).
- Immediately on the issue of a proclamation under Rule 3 and in any case not later than one month from the date of vesting, every intermediary whose estate is abolished shall submit to the Collector in Form II (Form II) Part A, a statement of his khudkasht land recorded as such in the annual registers before the date of vesting which he wishes to retain in his possession in accordance with sub-Section (4) of Section 5 of the Act, as also a statement of tenancy lands, held by him outside his estate, in Part B of Form II.
