Section 21(5) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(5)Whether any transfers were made, and if so, on what date, and what was the total area and soil-classes and other particulars of the land transferred, and whether -(a)any such transfer came within the permissible categories;(b)if the transfer was made to a landless person, was such person a land-less person before 25-2-1958 and continued to be so till the date of transfer;(c)whether any such transfer was made on or after 9-12-1959 and cannot be recognised under the further proviso to subsection (1) of Section 30D.(d)whether by such transfer land in excess of ceiling area applicable to the transferee was transferred to him and for this reason the transfer can not be recognised.
