Section 16(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(3)In addition to the particulars mentioned in sub-Section (2) of Section 17, the following details shall be given in the statement of claim, namely:(i)Agreement or contracts if any, made before the date of vesting whereby any rent, cess or sayer for any period after such date was paid to or compounded or (released) by the intermediary (vide clause (f) of sub-Section (2) of Section 5 of the Act), in Form VA (Form VA)(ii)All arrears of revenue, cesses and other dues in respect of any such estate due from the intermediary or his predecessor-in-interest for any period prior to the date of vesting vide clause (g) (ibid).(iii)All loans advanced by the State Government or the Court of Wards to the intermediary or his predecessor in interest together with interest thereon, if any, and all arrears due on account of tax on agricultural income assessed under the Rajasthan Agriculture Income Tax Act, 1953 (Rajasthan Act No. 23 of 1953), or on account of any other tax cess,rate, duty, penalty or charge payable by the intermediary under any law for the time being in force for any period prior to the date of vesting (vide clause (h) ibid).(iv)Khasra numbers and area of each plot held as khudkasht and recorded as such in the annual registers before the date of vesting which he wishes to retain under sub-Section (4) of Section 5 of the Act, whether cultivated personally or through tenants, if the statement in Form II pertaining to the same has not already been submitted as required by Rule 6.(v)Khasra numbers, area and the land revenue or rent payable on any land held by the intermediary as tenant in any village outside his estate in Form II Part B.(vi)Properties of the nature specified in sub-section (1) of Section 6 which the intermediary claims to be his private properties and which he wishes to continue to belong to and be held by him, if the statement in Form III pertaining to the same has not already been submitted as required by Rule 7.(vii)Particular of groves, tanks, ponds and embankments of the nature specified in sub-section (2) of Section 6 of the Act which he wishes to continue to belong to and be held by him on the terms and conditions to be settled, if the statement in Form IV pertaining to the same has not already been submitted as required by Rule 9.(viii)Particulars of all transfers referred to in sub-section (1) of Section 7 and of all agreements or contracts referred to in sub-Section the first of January 1953 if the statement in Form V pertaining to the same has not already been submitted as required by Rule 10.
