Section 3 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
3. Issue of notice under section 3.
- To enable the Collector to discharge the duty imposed on him by sections 3 and 4 of the Act, the Collector shall, [within sixty days of the commencement of these rules] [Substituted by Notification No. F. 19(29) Revenue/A/60, dated 29-8-1964; published in Rajasthan Gazette Part IV-C, Extraordinary, dated 29-8-64.].(a)Scrutinise the inventories in respect of every landowner residing in his district and prepare a statement of the lands liable to assessment under section 3 of the Act;(b)call for a report from the Tehsildars and the Settlement Department as to-(i)whether such lands are settled;(ii)the rents in respect of settled lands as entered in the revenue record of the village;(iii)the prevailing rent-rates in the locality of khudkasht 01-other lands that have not been assessed; and(c)issue a notice, in form 'A', to every landowner permanently residing in his district requiring him to furnish a statement in form B, of the rental income from his estate.
