Section 16 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
16. Claim by encumbrance holder.
- An encumbrancer holder who claims utilization of the amount of acquisition payable to a person under section 19 of the Act in discharge of an encumbrance existing in his favour on land vesting in the State Government under section 20 of the Act may make an application to the Authorised Officer in Form 12 for the said purpose.
