Section 9 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
9. [ Declaration to be filled by land-holders and tenants. [Substituted by Notification Dated 12.5.1965, Published in Rajasthan Gazette, Extraordinary, Dated 12.5.1965.]
- In order to enable the Sub-Divisional Officer to -(a)determine, under Section 30C of the Act, the ceiling area applicable to eveiy person holding land in his sub-division; and(b)eventually, enforce the provisions of Section 30E;every land-holder and tenant who was, on 25-2-1958, or 9-12-1959, or 15-12-1963, or who is on the [1-4-1966] in possession of land in excess of the ceiling area applicable to him, shall, within six months of the [1-4-1966] [Substituted by Notification Dated 26-4-1966, Published in Rajasthan Gazette, Extraordinary, Dated 26-4-1966.] furnish to the Sub-Divisional Officer of the sub-division in which his holding, or any part thereof is situate, a declaration of his holding and particulars of his family in Form 'Ceiling IV':Provided that in the case of an Indian Soldier serving under special conditions within the meaning of Section 3 of the Indian Soldiers Litigation Act, 1925 (Central Act 4 of 1925) who is the sole tenant of the land, the declaration may be filed within six months from the termination of service under such special conditions :Provided further that if his holding is situate in more than one sub-division, he shall submit a declaration in the said form to the Sub-Divisional Officer of the sub-division in which the major portion of the holding is situate, with additional copies for the Sub-Divisional Officer every other sub-division in which any portion of the holding is situate:Provided also that if the holding is situate, in more than one Tehsil, as many additional copies of the declaration as there are Tehsils in which the holding is situate shall be submitted.]
