Section 11 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
11. Allotment of Khudkasht.
(1)Upon receipt of an application under Section 10, the Collector may, after holding in the prescribed manner, such inquiry as he deems necessary-(a)reject the application if the applicant and any member or members of his family together hold Khudkasht to the maximum extent provided by Section 12, or(b)subject to the provisions contained in Sections 12 and 13, allot to the applicant as Khudkasht such area of land, not exceeding the area applied for, as he may deem proper.(2)The Zamindar or Biswedar to whom any Khudkasht is allotted under sub-Section (1) shall be the Khatedar tenant of the land so allotted and shall pay the State Government rent therefor at such rate as may be fixed by the Collector in accordance with the principles as may be prescribed.
