Section 11 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
11. Collection of information.
(1)If any person, who holds land in excess of ceiling area applicable to him. fails to furnish the return under section 10 or furnishes an incomplete or incorrect return under that section, the authorised officer may, by a notice, require such person to furnish the return or the additional particulars, as the case may be, within the time specified in the notice, or within such further time not exceeding thirty days as the authorised officer may, in his discretion, allow.(2)Where any person, on whom notice under sub-section (1) has been served, fails to furnish the return or the additional particulars, as the case may be, within the time specified in that notice or within the further time allowed by the authorised officer under the said sub-section, the authorised officer may obtain the necessary information in such manner as he thinks fit either by himself or through any other agency.
