Section 24 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
24. Report under sub-section (2) of Section 30E.
(1)The report required to be made by sub-section (2) of Section 30E shall be made to the Tehsildar within the local limits of whose jurisdiction the land is situated, if the land is situated in more than one Tehsil to the Tehsildar of the Tehsil in which the major portion of the holding is situated, with additional 'copies' for the Tehsildars of the other Tehsils in which any portion of the holding is situated:Provided that a person who has submitted a declaration under Rule 9 and who has not, after the date of submission of such declaration, come into possession of any land by acquisition under clause (b) of sub-section (1) of Section 30E need not make a fresh report.(2)The report under sub-section (1) shall be in Form Ceiling X.
