Section 17(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)On receipt of a statement of claim under Section 17 of the Act and Rule 16 of these rules, the Collector shall:-(a)verify the particulars given therein, in particular the name of the intermediary and the nature and extent of his interest and names of his co-sharers, if any, the extent of share held by each of them in the estate, by a reference to the (1) khewat and khataunis and other constitutions of the record of rights prepared at the last settlement, and (2) the annual registers for the basic years;(b)publish, in accordance with the provisions of Section 61 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) a notice in Form VIII (Form VIII) inviting objections, if any, and claims from co-sharers, if any, and if any such objections are received, the Collector shall after giving an opportunity of being heard to the intermediary and the persons who have filed the objections or claims, pass order thereon;
