Section 3 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
3. Preparation of list of landless persons.
- [Within sixty days of the publication of the notification under Section 30E of the Act] [Substituted by Notification Dated 12.5.1965, Published in Rajasthan Gazette, Extraordinary, Dated 12.5.1965.] every Tehsildar shall issue a notice in Form Ceiling I inviting applications in form Ceiling II from landless persons, as defined in clause (26a) of Section 5 of the Act, for entry of their names in the register of landless persons to be prepared for the purposes of Chapter III-B of the Act.
