Section 14 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
14. Action by Sub-Divisional Officer.
- On receipt of the reports mentioned in Rule 12 and of the statements referred to in Rule 13 the Sub-Divisional Officer shall issue notice to the land-holders and tenants, in Form Ceiling VII informing them of the receipt of the Tehsildar's report and directing them to appear before the Sub-Divisional Officer, on a date to be specified, if they wish to be heard before the (Sub-Divisional Officer) determines the ceiling area applicable to each such person. If a land holder or tenant appears, he shall be given a hearing, otherwise the Sub-Divisional Officer shall, on the basis of the Tehsildar's report and such further enquiry, if any, as he may-deem fit to make, proceed to determine the ceiling area, in accordance with Rules 15 to 21.
