Section 45 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
45. Enquiry by Tehsildar, and form of Register of Applications.
- The Tehsildar, after recording on each application the date and time of its receipt and entering the application in a register of applications in Ceiling Form XVI, shall check the particulars given in the application with the entries existing in the annual registers, or other Tehsil record, and shall ascertain whether the name of the applicant is entered in the register of landless persons maintained in the Tehsil, and may make such enquiries as he deems fit in regard to the applicant's eligibility and other connected matters. If the applicant is a co-operative society, the Tehsildar shall ascertain whether it is a registered society and is still working.
