Section 27 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
27. Application for exemption from ceiling.
- An application for exemption on any of the grounds mentioned in sub-section (1) of Section 30, J shall be submitted in Form Ceiling XI to the Sub-Divisional Officer concerned nudity [within six months of the date of notification for the purpose of Section 30E of the Act] [Substituted by Notification Dated 26-4-1966, Published in Rajasthan Gazette, Extraordinary, Dated 26-4-1966.]. In addition to Part A of that Form the particular appertaining to the specific ground on which exemption is claimed shall be given and any documents on which reliance is placed for proving the ground on which exemption is claimed shall be attached to the application.
