Section 12(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)Subject, to the provisions of sub-Section (2) the maximum area of land allotted as Khudkasht to a Zamindar or Biswedar under Section 11, together with any land held by him or by any member of his family as Khudkasht since before the date of vesting shall not exacted the prescribed limit.
