Section 19 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
19. Formation of Ceiling Groups.
- For the purpose of determining ceiling areas, the assessment circles or assessment groups formed, or deemed to have been formed, under Section 149 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) shall be grouped into ceiling groups as shown of in Annexure I to these rules, and the ceiling area in respect of the various soil-classes mentioned in column 2 of Part A of the said Annexure shall be that shown in column 3 to 7 of the same part against the ceiling group in which the villages mentioned in column 2 of Part B of the said Annexure have been placed.Explanation. - The ceiling areas mentioned in columns 3 to 7 of Part A of Annexure I have been arrived at in accordance with the principles enumerated in Appendix A.
