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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3)(a) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(a)send one copy of the statement to the Tehsildar of the Tehsil in which the land vested is situate to report within one month about the correctness or otherwise of the particulars given in the statement and in particular about the extent of land that has vested in the State Government, its classification and the condition of improvements.