Section 10 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
10. Statement of transfers, agreements and contracts.
(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.(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.
