Section 19A in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
19A. [ Review of order determining amount under section 19. [Inserted by Rajasthan Act No. 16 of 1981]
- The authorised officer shall, suo moto or on an application of the person upon whom the final statement was served, review any order passed under section 19 before the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 1981 determining the amount for acquisition of surplus land vesting in the State Government under section 16 and shall re- determine the amount with reference to section 19 as amended by the said Act, and the order so passed shall be deemed to be an order passed under sub-section (3) of section 19 for purposes of section 23.]
