Section 11A(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(2)Notwithstanding anything in section 24, no prosecution under that section shall lie against a person for his failure to furnish the return under section 10 or under sub-section (1) of section 11 or for his failure to give information in the return or otherwise in respect of the land held by him and shown in the supplementary return, if he files a return or a supplementary return, as the case may be. under sub-section (1) and if any such prosecution is pending on the date of the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Second Amendment) Ordinance, 1975, the authorised officer or any officer empowered by him under section 29 shall, if he is satisfied that such person has furnished a return or a supplementary return under and in accordance with sub-section (1) at any time before the judgment is pronounced, withdraw from the prosecution pending against such person and upon such withdrawal, such person shall be acquitted in respect of such offence.
