Section 43 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
43. Applications for allotment to be made to the Tehsildar.
- All applications for allotment of land vested in the State Government under Section 30E shall be submitted to the Tehsildar of the Tehsil in which the land is situated, either in person, or through an authorised representative, or by registered post (acknowledgement) due.
