Section 7 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
7. Statement of private properties.
- Immediately on the issue of a 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 a statement in Form III (Form III) of the properties which he claims to his private properties and which he wishes to continue to belong to and be held by him in accordance with the provisions of Section 6 of the Act.
