Section 19(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)The Collector shall ascertain from the Tehsildar and from his own office as-well as from other departments concerned the total amount of arrears of land revenue/cesses and other dues such as agricultural income-tax, District Board cess, etc., as well as the amount of loans advanced by the State Government or the Court of Wards, together with interest outstanding against the intermediary.
