Section 10(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)On receipt of the statements, the Collector shall, after hearing the intermediary as well as the transferee and other persons inserted, decide whether any of the transfers made not in good faith and in the normal course of management but in anticipation of the abolition and acquisition of the Zamindari or Biswedari estate and the transfer should for that reason not be recognised for the purposes of the Act.
