Section 10(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)Immediately on the issue of the proclamation under Rule 3 and in any case not later than one month from the date of vesting every intermediary whose estate is abolished shall submit to the Collector in Form V (Form V) a statement of (a) any such transfers as are referred to in sub-Section (1) of Section 7 of the Act made by him on or after the 1st of January, 1953 and (b) any such agreement or contract referred to in sub-Section (2) of the said section made by him on or after the aforesaid date.
