Section 22 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
22. Claim by transferee for refund of consideration money.
- Any transferee of the land referred to in sub-section (1) of Section 30D, who claims a refund in accordance with the provisions of sub-section (3) of the section, of the consideration money paid by him for such land, may apply to the Sub-Divisional Officer of the sub-division in which the land is situated in Form Ceiling VIII (in duplicate) for such amount being refunded to him out of the compensation money payable to the transferor by the State Government in respect of such land under Section 30G.
