Section 4 in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955
4. Grants to be impartible
- All grants on the conditions set forth in this statement shall be of 100 bighas or 4 Murrabas each of commanded and irrigable area and shall be impartible holdings and shall, after conferment of Khatedari rights thereon on the original grantee, devolve upon a single person only in accordance with the rules set forth in the first schedule annexed to this statement of conditions.Provided that -(i)Successor to be approved by the Collector. - except in the case of the wife of a deceased grantee, who shall only have a life-time interest in the grant, the successor to the grant shall always be a literate and that such successor shall be approved and accepted by the Collector:(ii)When Collector not to refuse a successor. - the Collector shall not refuse to approve and accept as a successor to the grant any person who undertakes in writing to be bound by and to observe all the stipulations of this statement unless the said person is in the opinion of the Collector, unfit to succeed to the grant on account of the following reasons:-Explanation. - (a) Insolvency,(b)Idiocy,(c)Permanent physical disability, which renders him unfit to manage the grant properly or to give effect to the conditions of this statement.
