Section 11B(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(2)If in a proceeding pending before the authorised officer on the date of commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Second Amendment) Ordinance, 1975, a supplementary return is filed,-(a)before a draft statement is prepared under section 12, the supplementary return shall, after such enquiry as the authorised officer may deem fit, be treated part and parcel of the original return and shall be dealt with accordingly;(b)after a draft statement is prepared under section 12, the authorised officer shall, after such enquiry as he may deem fit, prepare a supplementary draft statement on the basis of the additional information in the supplementary return and in so doing shall follow the procedure provided in section 12 for preparation and service of a draft statement. In such cases he shall decide all objections to the draft statement as also to the supplementary draft statement together under subsection (3) of section 12 and one final statement in respect of both shall be prepared, served and published under section 13;
