Section 21(10) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(10)Whether the person has exercised the option given to him by the proviso to sub-section (2) of Section 30E; and whether such option is free from objection, whether some lands are encumbered and some unencumbered; whether by the option the person is surrendering unencumbered land as required by the further proviso to sub-section (2) of Section 30E.
