Section 11(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)The Zamindar or Biswedar to whom any Khudkasht is allotted under sub-Section (1) shall be the Khatedar tenant of the land so allotted and shall pay the State Government rent therefor at such rate as may be fixed by the Collector in accordance with the principles as may be prescribed.
