Section 18 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
18. Selection of land within ceiling area.
- [(1) A person holding or acquiring land in excess of ceiling area applicable to him shall have the right to select any land within the ceiling limit which he wants to retain in his possession and such right shall be exercised by specifying the land so selected in the return required to he furnished under this Act and if the area of land declared surplus in the draft statement is in excess of the one shown in the return, he may, in the objections to be filed by him to the draft statement, exercise his option in so far as this excess is concerned, to chose which of the lands held by him should be surrendered:Provided that if such person has not made the selection of the land to be retained by him before the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Second Amendment) Ordinance, 1975, he may, by an application in writing make the selection within fifteen days from such commencement or within fifteen days from the date of service of final statement, whichever is earlier and in that case the final statement, if already prepared under section 13, shall be modified accordingly and shall be served and published in accordance with that section:Provided further that where a person holds or acquires land of which some are encumbered and some are not, the selection under this section, so far as practicable; be made in favour of encumbered land in preference to un-encumbered land.] [Inserted by Rajasthan Act No. 8 of 1976](2)In making a selection under sub-section (1) such person may also select land for the separate unit:Provided that the land selected for the separate unit, after adding the land held by such unit shall not exceed the ceiling area applicable to such unit.
