Section 35 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
35. Enquiry by Sub-Divisional Officer.
- The Sub-Divisional Officer shall, upon receipt of the statement of claim under Rule 33 -(i)send one copy of the statement to, and call for a report (to be submitted within one month) from, the Tehsildar of the Tehsil in which the land is situated, as to the correctness or otherwise of the particulars given in the statement, in particular, the extent of land that has vested in the State Government, the sanctioned rent-rates, the existence of tenants, and the condition of improvement;(ii)issue a notice in Form Ceiling XIII inviting objections within one month; Land(iii)hear and dispose of objections, if any, and then proceed to determine the compensation payable in accordance with the principles laid down in Sections 23, 24, 25 & 26, but subject to the provisos to sub-section (3) of Section 30G.
