Section 50 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
50. Power to enter upon and survey land.
- For the purpose of enforcing the provisions of Chapter III-B of the Act and of these rules, the Sub-Divisional Officer, or any officer or servant authorised by him, may enter upon and survey land in accordance with the provisions of Section 52 of the Rajasthan Land Revenue Act, 1956.
