Section 12(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(2)The draft statement shall be served on the persons concerned and on all other persons who, in the opinion of the authorised officer, are interested in the land to which such draft statement relates, together with a notice stating that any objection to the draft statement shall be preferred within [fifteen days] [Substituted by Rajasthan Act No. 8 of 1976] from the date of service of such notice.
