Section 9(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(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.
