Section 10 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
10. Application for allotment of Khudkhasht.
(1)Notwithstanding anything contained in the foregoing provisions of this Chapter, a Zamindar or Biswedar who, on the date of vesting of his estate in the State Government, does not hold any Khudkasht or who, on such date, holds Khudkasht less in area then the area specified in Section 12, may, within six months of the date of such vesting, apply to the Collector for allotment of Khudkasht.(2)Every such application shall be in the prescribed form and shall be signed and verified in the manner specified in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the signing and verification of plaints.
