Section 26 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
26. Enquiry and action by Tehsildar.
- On receipt of a report under Rule 24, the Tehsildar shall -(a)ascertain, by a reference to the relevant record whether the particulars given are correct, specially about the ceiling area applicable to the person making the report, on the date notified under sub-section (1) of Section 30E:(b)compare the particulars entered in the report with those given in the declaration filed under Rule 9;(c)verify, if necessary, from the Tehsildars of the other Tehsils the particulars of the land in the other Tehsils given in the report;(d)consider whether there is any objection to the option exercised by the applicant and whether this would be against the interest of the State;(e)see whether there is any entry about the encumbrances, if any, in the land records, and satisfy himself that the lands surrendered to the State Government are actually free from encumbrances; and(f)take possession of the surrendered land forthwith, and if the land cannot be immediately allotted to landless persons or cooperative societies of landless persons in accordance with Rule 41 or Rule 42 immediately make temporary arrangements for the cultivation of the land; though temporary leases for not more than one year pending permanent allotment.
