Section 29 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
29. Manner of registration of specialised farms.
- To claim exemption under clause (d) of sub-section (1) of Section 30J, a specified farm engaged in cattle-breeding, horse-breeding or sheep breeding must have been established as such before the 1-5-1959 and registered as such farm by the Director of Animal Husbandry, Rajasthan, under the relevant rules and must hold a valid registration certificate.
