Section 10 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
10. Issue of notice by Sub-Divisional Officer calling for Declarations.
- Without prejudice to the provisions of Rule 9, the Sub-Divisional Officer shall have power to issue a notice in Form "Ceiling" "V" requiring any land-holder or tenant who, he has reason to believe, resides or holds land within his jurisdiction in excess of the ceiling area applicable to him, to furnish to him a declaration of his holding and particulars of his family within such period as may be specified in the notice (not being less than thirty days from the date of its issue) and it shall be the duty of such land-holder or tenant to furnish the declaration and particulars, whether or not be resides or holds land within the jurisdiction of such Sub-Divisional Officer.Explanation. - In the case of a land-holder or tenant who is a minor, a lunatic or is subject to any other such disability or is an idol or a religious or charitable institution, the declaration and particulars under Rule 9 or Rule 10 shall be furnished by the guardian, trustee or manager, as the case may be, of such land-holder or tenant.
