Section 12 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
12. Checking of the declarations received.
- Within one week of the expiry of the period mentioned in Rule 9, or of that mentioned in Rule 10, the Sub-Divisional Officer shall fill in the endorsement printed in Part D of Form Ceiling IV and forward to the Tehsildars concerned the declarations received with respect to lands situated in their respective Tehsils, with instructions to check the particulars, given in the declaration with reference to (lie entries in the -(i)Jamabani [khewat-khatuni, Form No. P. 26 of the forms appended to the Rajasthan Land Revenue (Land Records) Rules, 1957);(ii)the Khasra Girdawari (Form P. 13);(iii)the Register of Mutations (Form P. 21);(iv)the monthly statements of registered deeds received from the Registrars and Sub-Registrars under paragraph 141 of the Land Records Rules;(v)the Patwari's Diary of Events (Form P. 4) and(vi)any other relevant record;and after such summary enquiry regarding the number of the members of the declarant's family as may be considered necessary, submit a report, within three weeks, of the accuracy or in-accuracy of such entries, in the form printed as Part E of Ceiling Form IV :Provided that in the case of lands situated in other sub-divisions the report shall be called for through the Sub-Divisional Officers of those sub-divisions.
