Section 14 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
14. Claim by transferee for refund of consideration money.
- A transferee of land who claims refund of price paid by him to the transferor from out of the amount of acquisition under sub section (4) of section 16 of the Act may make an application in duplicate to the Authorised Officer in Form 10 for the said purpose.
