Section 4(3) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(3)The classification referred to in sub-Sections (1) & (2) may be made according to the size or income of such estates or according to the land revenue payable in respect thereof or according to the different areas of the State in which they are situated or according as they are settled or unsettled or according to the tenures thereof or the names by which the holders thereof are known or designated or otherwise.
