Section 8 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
8. [ Manner of recovery of possession. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
- If the landowner and any other person claiming through him in his estate fails to deliver the possession of the estate acquired under section 7 of the Act, the Collector shall recover its possession from the landowner and such other person by proclaiming the fact of the taking over possession of the estate by beat of drum near the estate and by affixing a notice to that effect on the notice boards of the offices of the Collector and the concerned tehsil and at a conspicuous place near the estate acquired and the recovery of possession of the estate in such manner shall, for all purposes, be effective as against the landowner and every other person claiming through him in his estate].
