Section 12(1) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(1)On the basis of the return furnished under section 10 and on the basis of the return or the additional particulars furnished under sub-section (1) of section 11 or on the basis of the information obtained by him under sub- section (2) of section 11, the authorised officer shall, after making such particulars as may be prescribed a draft statement in respect of each person holding land in excess of the ceiling area [:] [Substituted and added by Rajasthan Act No. 8 of 1976][Provided that if the authorised officer is satisfied that the return is correct and complete, he shall, instead of preparing a draft statement, proceed under section 13 to declare the ceiling area applicable to the person concerned and the surplus land held by him and shall prepare, serve and publish a final statement as provided therein.] [Substituted and added by Rajasthan Act No. 8 of 1976]
