Section 16A in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
16A. [ Statement of claim for annuity in perpetuity under Section 19-A. [Inserted by Notification No. F.LD (61) Revenue A/60 dated 9.3.1962, Published in Rajasthan Gazette, Part 4-C, Supplement No. 6 dated 10.5.1962.]
(1)The statement of claim for an annuity in perpetuity under Section 19-A shall be filed in Form VII B and shall be in duplicate.(2)It shall be filed within two years of commencement of the Rajasthan Zamindari and Biswedari Abolition (Amendment) Act, 1960 (Rajasthan Act No. 35 of 1960) or the date of vesting, whichever is later.(3)The provisions of sub-rules (2) and (3) of Rule 16 shall be applicable to the statement of claim under this rule.]
