Section 22 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
22. Questions of the title.
- If, during the course of an inquiry under this Act by the Collector, any question relating to right, title or interest in any estate tested in the State Government by virtue of a notification under Section 4 arises and such question has not been already determined by a competent authority, the Collector shall, subject to the other provisions of this Act proceed as inquire into the merits of such question and pass such orders as he thinks fit.
