Section 5(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)In all suits and proceedings by or against the Biswedar or Zamindar affecting his estate that has vested in the State Government by a notification issued under Section 5 of the Act in which because of such vesting, the State Government will be a necessary party that were pending in any court, civil or revenue, at the date of vesting, and in all proceedings consequent upon any decree or order passed in any such suit or proceeding before the said date, the court shall give a notice to the Collector (in whose district such estate was situated) regarding the pendency of the said suit or proceeding.
