Section 50 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
50. Manner of entering upon land or building for purposes of enquiry under the Act.
- An Officer or authority holding an enquiry under the Act shall, before entering upon any land or building in the estate of an intermediary, do so in accordance with the provision contained in the proviso to Section 52 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956).Form I(See Rule 3)Form of ProclamationI........................ Collector of................................ district, do hereby declare for the information of all persons possessing or claiming any right, title to interest in the land that, by virtue of notification No. ............ dated.................. issued by the Rajasthan Government under Section 4 of the Rajasthan Zamindari and Biswedari Abolition Act, 1959, (Rajasthan Act No. 8 of 1959), all Zamindari and Biswedari estates to which the notification applies shall, as from....................... (date) the date of vesting, stand transferred to, and vest in, the State Government, free from all encumbrances, and 1 shall,on the date aforesaid, take charge of those estates on behalf of the State Government.Know all men, therefore, that as from the date aforesaid, all rights, titles and interest of the Zamindars or Biswedars and of every other person claiming through them in such estate, including land (cultivable, waste or barren) grove land, grass land, or birs, scrub jungle, forests, trees, fisheries, hills, wells, tanks ponds, water courses and channels, ferries, pathways, villages sites, abadisities, hats, bazars, melas and mela grounds and in all subsoil therein including rights if any, in quarries and mines whether being worked or not, and in all minerals and mineral products, shall cease and be vested in the State Government, free from all encumbrances, for the purposes of the State, and every mortgage, debt or charge on any such right, title or interest shall be a charge on the amount of compensation payable to the Zamindar or Biswedar under the Act; and all the other consequences specified in Section 5 of the Act shall follow. So with effect from the date of vesting all rents and cesses in respect of any holding in such estate for any period after the date of vesting which, but for such in, and be payable to, the State Government and not to the Zamindar or Biswedar, and any payment made in contravention thereof shall not a valid discharge of the person liable to pay the same.Seal of the CollectorDate................SignatureForm II[See Rule 6]
