Section 5(2) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(2)[ The Tehsildar shall verify the correctness of the Particulars from the land records and other Tehsil revenue records and then submit his report to the Committee. The Committee shall after making such enquiry, as it may deem necessary send its reports to the Authorised Officer and] [Substituted by Notification, dated 4-3-1975.]
