Section 21(9) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(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.
