Section 5(1) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(1)The Authorised Officer shall, within one month of the receipt of return furnished by a person under section 10 or section 11. forward a copy of the return to the Tehsildar of the tehsil in which the land is situated for verification from the land records and other Tehsil revenue records about the correctness of the particulars furnished in the return including the correctness of particular about the:-(a)Land under assured irrigation capable of growing at least two crops in a year;(b)Land under assured irrigation capable of growing at least one crop in year and.other lands not within categories specified in clauses (a) and (b) above.
