Section 17(2)(a) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

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State of Rajasthan - Subsection

Section 17(2)(a) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(a)the transferor makes a declaration in writing on such form as maybe prescribed and files it before such officer that the land intended to be transferred has not been declared surplus [and and may not be declared to be in excess of the ceiling area applicable to him 1fand, in case the transfer relates to land mentioned in clause (d) and clause (e) of sub-section (1) of section 22, produces, at the time of registration of the document, a copy of a certificate which will, on an application being made by him in the prescribed manner, be obtained from the authorised officer to the effect that there is no objection to the said documents being registered and which will be subject to the final statement prepared under section 13] [Inserted by Rajasthan Act No. 1 of 1997.]; and

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State of Rajasthan - Subsection

Section 17(2)(a) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973