Section 22 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
22. [ Appeals. [Inserted by Notification No. F. 7(58) Revenue/Gr. 4/75, dated 1-11-1975, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 2-11-1975, page 441 to 449.]
- Appeals from orders passed under these rules shall be governed by the provisions of section 23.]Form 1Form of return under section 10 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973.To,The Authorised Officer..............Sub-Division.................DistrictSir,As required by section 10 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973, I furnish the following return in respect of land held by me and by members of my family on the date of commencement of the said Ordinance.Yours faithfully.Signatures..............Address.........................................
