Section 9(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)On receipt of such statement, the Collector shall, after giving an opportunity to the intermediary and any other person or persons interested, of being heard, decided terms and conditions, not in-consistent with the provisions of the Act and of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) on which and the person or person with whom these shall be settled.
