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State of Rajasthan - Section

Section 41 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

41. Declaration.

- It is hereby declared that the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 is for giving effect to the policy of the State towards securing the principles specified in clauses (b) and (c) of Article 39 of the Constitution of India.The Schedule
(A)Fertile Zone.
[Alwar and Bharatpur districts.] [Substituted by Rajasthan Act No. 11 of 1992][Tehsils of Gangapur and Bainanwas of Sawai Madhopur District, Tehsils of Toda Bheern and Hindaun of Karauli District] [[Substituted by Rajasthan Act No. 9 of 1998 [with effect from 19th July, 1997], for the following:-Tehsils of Mahuwa, Toda Bheem, Hindaun, Gangapur and Bamanwas of Sawai Madhopur district.]].[Districts of Baran. Bundi, Jhalawar, Kota and Rajsamand] [Substituted by Rajasthan Act No. 11 of 1992].Districts Bhilwara, Chittorgarh and Udaipur excluding Tehsils Pratapgarh, Lasadia, Salumber, Sarada, Kherwada, Phalasia and Kotra.
(B)Semi-Fertile Zone.
Jaipur District [x x x] [Omitted by Rajasthan Act No. 1 of 1974 [1-1-1973]][Dausa District.Dholpur District.] [Inserted by Rajasthan Act No. 11 of 1992]Tonk District.Ajmer District.Pali District.Tehsils Srimadhopur and Neem-ka Thana of Sikar district.[Tehsils Udaipurwati and Khetri of Jhunjhunu district.Tehsils Nawan and Merta of Nagaur district.Tehsil Bilara of Jodhpur district.] [Inserted by Rajasthan Act No. 1 of 1974 [1-1-1973]][Tehsils Khandar, MalaranaChaurand Sawai Madhopur of Sawai Madhopur district. Tehsils Karauli, Sapotra and Nadoti of Karauli district] [[Substituted by Rajasthan Act No. 9 of 1998 [with effect from 19th July, 1997], for the following: -'Tehsils Karauli, Sapotra, Khandar, Malama Chaur, Nadoti and Sawai Madhopur of Sawai Modhopur district.']].Tehsils Shivganj, Sirohi and Reodhar of Sirohi district.[x x x] [Omitted by Rajasthan Act No. 11 of 1992]
(C)Hilly Zone.
Districts of Banswara and Dungarpur.Tehsils of Pratapgarh, Lasadia, Salumber, Sarada, Kherwara, Phalasia and Kotra of Chittorgrah and Udaipur districts.Tehsils Pindwara and Abu of Sirohi district.
(D)Semi-Desert Zone.
The district of Ganganagar excluding Suratgarh and Anupgarh Tehsils.[The District of Hanumangarh.] [Inserted by Rajasthan Act No. 10 of 1995 [12-7-1994].]Rajgarh Tehsil of district Churu.Tehsils of [x x x] [Omitted by Rajasthan Act No. 1 of 1974 [1-1-1973].] Chirawa and Jhunjhunu of Jhunjhunu district.Fatehpur, Laxniangarh, Sikar and Danta Rajngarh Tehsils of Sikar district.Whole of the Nagaur district [excluding Tehsils Nawan and Merta] [Inserted by Rajasthan Act No. 1 of 1974 [1-1-1973].], Jodhpur [x x x] [Omitted by Rajasthan Act No. 1 of 1974 [1-1-1973].] and Osian Tehsils of Jodhpur district.Jalore district.Tehsil Siwana of Barmer district.[xxx] [Omitted by Rajasthan Act No. 1 of 1974 [1-1-1973].].
(E)Desert Zone.
Jaisalmer district.Bikaner district.Barmer district excluding Siwana Tehsil.Shergarh and Phalodi Tehsils of Jodhpur district.Churu district except Rajgarh Tehsil.Anupgarh and Suratgarh Tehsils of Ganganagar district.