Section 9 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
9. Sub-mission of list of private lands, buildings etc.
(1)The landowner shall, while delivering the records mentioned in [Section 9] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] also file a list of the properties that he claims as his private and personal properties under sub-section (1) of section 10 of the Act. Such lists shall be filed in triplicate.(2)One copy of the list shall be forwarded by the Collector to the Government in the Revenue Department for information and the other copy shall be got affixed on the notice board of the Tehsil concerned; and Collector shall inform the Municipal Board or Village Panchayat concerned that they may see the list in the Tehsil and submit their objections, if any, to the inclusion of any property or part thereof, to the Sub-Divisional Officer within a specified period not exceeding one month.(3)The Sub-Divisional Officer may extend the time by another thirty days, if he is satisfied that there are sufficient grounds for doing so, and shall submit the objections received from the Municipal Board or the Village Panchayat with his opinion to the Compensation Commissioner through the Collector.
