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State of Rajasthan - Section

Section 12 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

12. Enquiry by Authorised Officer.

- The Authorised Officer shall upon receipt of the statement of Claim under sub-section (2) of section 19 of the Act. send a copy of the statement to the concerned Tehsildar for verification and report and he shall also issue a notice in Form 9 inviting objections against Statement of Claim within one month.