Section 9 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
9. Determination of disputes.
(1)If any dispute or question arises with respect to any matter specified in Section 5 or Section 6 Section 7, such dispute or question shall be referred to the Collector of the district in which the estate vesting in the State Government by virtue of a notification under Section 4 is situate.(2)The Collector shall, after holding, in the prescribed manner, such inquiry as he considers necessary, make such order in the matter as he deems fit.
