Section 26(f) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(f)take possession of the surrendered land forthwith, and if the land cannot be immediately allotted to landless persons or cooperative societies of landless persons in accordance with Rule 41 or Rule 42 immediately make temporary arrangements for the cultivation of the land; though temporary leases for not more than one year pending permanent allotment.
