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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(8) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

(8)Whether the excess area to be surrendered by the person is a fragment; and if so, whether it can be utilised for consolidation of a continuous holding smaller in size than the ceiling area applicable to such holding; full particulars of such holding shall be given.