Section 9 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
9. Statement of Groves, Tanks, Ponds or Embankments.
(1)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 a statement in Form IV (Form IV) of all groves,tanks, ponds and embankments, if any, clearly stating the terms and conditions on which these where held on the date of vesting.(2)On receipt of such statement, the Collector shall, after giving an opportunity to the intermediary and any other person or persons interested, of being heard, decided terms and conditions, not in-consistent with the provisions of the Act and of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) on which and the person or person with whom these shall be settled.
