Section 14 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
14. Maximum area of Khudkasht.
- The maximum area of land to be allotted as khudkasht to an intermediary under Section 11 together with any land already held by him or any member of his family as khudkasht before the date of vesting, shall not exceed two times the minimum area prescribed for the purposes of [clause (a) of sub-Section (1)] [Substituted by Notification No. F. 1(152) Revenue A/59 dated 12.6.1959-Published in Rajasthan Gazette, Part 4-C, dated 9.7.1959.] of Section 180 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) (vide Schedule at the end of Rule 66 of the Rajasthan Tenancy (Government) Rules, 1955).
