Section 6(2) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(2)Where any person on whom notice has been served fails to furnish the return or the additional particulars, as the case may be within the time specified in the notice or within the further time allowed under sub-section (1) of section 11 of the Act, the Authorised Officer may obtain the necessary information from the Tehsildar concerned or from any other agency.[The Tehsildar or such other agency shall submit the information to the Authorised Officer through the committee. The Committee may after holding such enquiry as it may consider necessary add its comments.] [Added by Notification dated 4-3-1975.]
