Section 21 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
21. Contents of Sub-Divisional Officer's Order.
- The Sub-Divisional Officer's order determining ceiling areas shall contain the under mentioned particulars and his decision on the points enumerated below, namely -(1)Name, parentage, status and address of the person whose ceiling area is determined.(2)Number of members of his family.(3)Name(s) of the district, or districts of the ceiling group or groups, and of the village or villages in which the holding is situated.(4)Extent of the different soil-classes of land, as mentioned in assessment parcha, or failing entries therein; in the current annual register, included in the holding.(5)Whether any transfers were made, and if so, on what date, and what was the total area and soil-classes and other particulars of the land transferred, and whether -(a)any such transfer came within the permissible categories;(b)if the transfer was made to a landless person, was such person a land-less person before 25-2-1958 and continued to be so till the date of transfer;(c)whether any such transfer was made on or after 9-12-1959 and cannot be recognised under the further proviso to subsection (1) of Section 30D.(d)whether by such transfer land in excess of ceiling area applicable to the transferee was transferred to him and for this reason the transfer can not be recognised.(6)If there was a transfer and the transferee has claimed a refund of the consideration money, the Sub Divisional Officer's decision thereon.(7)Area, in ordinary acres, that represents the ceiling applicable to the person, having regard to the number of members of his family, extent of each soil-class of land held, the ceiling group in which the village is situated and the ceiling area applicable thereto.(8)Whether the excess area to be surrendered by the person is a fragment; and if so, whether it can be utilised for consolidation of a continuous holding smaller in size than the ceiling area applicable to such holding; full particulars of such holding shall be given.(9)If it is a case of acquisition within the meaning of clause (b) of sub-section (1) of Section 30E what excess land he has to surrender and place at the disposal of the Tehsildar, the area, khasra number, soil-class and other particulars shall be given.(10)Whether the person has exercised the option given to him by the proviso to sub-section (2) of Section 30E; and whether such option is free from objection, whether some lands are encumbered and some unencumbered; whether by the option the person is surrendering unencumbered land as required by the further proviso to sub-section (2) of Section 30E.(11)Whether the person failed to make a report to surrender the surplus land, and is liable to the penalty mentioned in sub-section (3) of Section 30E.(12)Whether he is liable to ejectment under sub-section (4) of Section 30E, the particulars of the land from which he is to be ejected shall be given and the Sub Divisional Officer shall see whether these are unencumbered lands.(13)The Sub Divisional Officer should carefully specify the area, in ordinary acres, khasra numbers, soil-classes etc. of the surplus land that will vest in the State under sub-section (5) of Section 30E.(14)The Sub Divisional Officer should simultaneously direct the Tehsildar to take over the surplus land and take immediate steps for getting the lands that have vested in the State cultivated, pending steps, which should be taken with the least possible delay, for their allotment to the land-less persons under Section 30F.
