Section 4 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
4. [ Mode of furnishing return. [Rules 4 to 21 (except Rules 4A, 6, 12A and 19A) inserted by Notification No. F. 6(9) Revenue/B/64, dated 27-4-1973, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 27-4-1973, page 5 to 22.]
- The return or additional particulars under section 10 or section 11 of the Act shall be furnished by the land holder or the tenant himself. If the land holder or the tenant is a minor, a lunatic or is subject to any other such disability, or is an dot or a religious or charitable institution, the return or additional particulars under the said sections shall be furnished by the guardians, trustee or manager, as the case may be, of such land holder or tenant.]
