Section 32 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
32. Authorised Officer empowered to obtain information from persons.
(1)For the purpose of carrying into affect the provisions of this Act, the Authorised Officer may, by notice, require any person to furnish any information relating to the extent of land held by such person, the number of members of the family, if any, of such person and such other particulars as may be prescribed. The person aforesaid shall furnish the information to the Authorised Officer within such time as may be specified in the notice or within such further time not exceeding thirty days as the Authorised Officer may, in his discretion, allow.(2)Where any person on whom notice under sub-section (1) has been served fails to furnish the information within the time specified in the notice or within the further time allowed by the Authorised Officer, the Authorised Officer may obtain, in such manner as may be prescribed, the necessary information either by himself or through such agency as he thinks fit.
