Section 5(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)If an application is made in that behalf by any party to such suit or proceeding or by the Collector, the court, after notice to other parties, shall cause the State Government to be made a party and shall proceed with the suit or the proceedings as the case may be. The State Government make so made a party may any defence appropriate to its-character on account of the vesting of the estate in it.
