Section 11B(3) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(3)If a supplementary return is filed after a final statement is prepared, the authorised officer shall, after such enquiry as he may deem fit, prepare a supplementary draft statement on the basis of the supplementary return and shall follow the procedure provided in section 12 for the preparation and service of a draft statement. He shall, thereafter, decide by an order, objections to the supplementary draft statement, and make necessary alterations in the draft statement and shall then prepare a supplementary final statement which shall be served and published in the manner provided in section 13. A supplementary final statement shall have effect as if it were a final statement under section 13 and all other provisions in this Act relating to a final statement shall apply thereto.]
