Section 13 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
13. Publication of final statement.
- After the disposal of objections, if any, preferred under section 12, the authorised officer shall, subject to the provisions of this Act and the rules made thereunder, make necessary alterations in the draft statement in accordance with the orders passed on the objections and shall declare the ceiling area applicable to the person concerned and the surplus land held by him. The authorised officer shall prepare the final statement and cause a copy of the same to be served on the person concerned and shall also cause it to be published for information of the general public in such manner as may be prescribed. Such service and publication shall be conclusive evidence of the facts stated in the final statement.
