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State of Rajasthan - Section

Section 6 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

6. Place of enquiry.

- The place at which the covers containing the applications under Rule 5 shall be opened and enquiry held shall, as far as possible, be either the village of whose landless persons a list is to be prepared, or the headquarters of the village Panchayat.