Section 12 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
12. Maximum area of Khudkasht.
(1)Subject, to the provisions of sub-Section (2) the maximum area of land allotted as Khudkasht to a Zamindar or Biswedar under Section 11, together with any land held by him or by any member of his family as Khudkasht since before the date of vesting shall not exacted the prescribed limit.(2)Notwithstanding anything contained in sub-Section (1), where a Zamindar or Biswedar holds Khudkasht at the date of vesting of his estate in excess of the area specified in sub-Section (1), he shall continue to hold such land as Khudkasht subject to the provisions of Section 29.
