Section 11(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)On and from the date of vesting, no landowner shall recover or receive from any tenant or resident of the estate, or from any contractor or other person any rent, cess or other dues which he is not entitled to recover or receive, under the provisions of this Act.(1-A) If any landowner has, before the publication of the Rajasthan Land Reforms and Acquisition of Landowners' Estates (Amendment) Act, 1975 In the Official Gazette, recovered or received any amount on account of rent, cess or other dues in contravention of sub-section (1), he shall refund the same to the Collector within two months from the date of publication of the said Act and submit a proper account of such amounts recovered or received by him.
