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State of Rajasthan - Section

Section 5 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

5. Enquiry and disposal of applications and objections.

- All covers containing the applications received in response to the notice shall be opened by the Tehsildar on the date and time and at the place mentioned in para 2 of the notice (Form Ceiling 1), when he shall take into consideration not only the applications received but also objections, if any, raised against the claim of any such persons; and after holding such summary enquiry as he may consider necessary, the Tehsildar shall pass orders for the entry of the names of the persons found to be landless persons in a register in Form Ceiling III.