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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(12) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

(12)Whether he is liable to ejectment under sub-section (4) of Section 30E, the particulars of the land from which he is to be ejected shall be given and the Sub Divisional Officer shall see whether these are unencumbered lands.