Section 28(b) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(b)in the case of an application for exemption under clause (a) or clause (e) of sub-section (1) of Section 30J, see whether the area of the grove or farm is really contiguous and compact or the distance between one grove and another, or one part of the farm and another as stated in the application, is correct, and whether the grove was acquired after 1-5-1959 and was duly registered under Rule 2A of the Rajasthan Tenancy (Board of Revenue) Rules, 1955;
