Section 16 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
16. Vesting of surplus land.
(1)As from the date of service of the final statement on a person, the surplus land held by him and shown in the final statement shall be deemed to have been acquired by the State Government and the same shall from the said date vest absolutely in the State Government free from all encumbrances.(2)When any land is vested in the State Government under sub-section (1), the person holding such land shall within [thirty days] [Substituted by Rajasthan Act No. 8 of 1976] from the date of vesting, surrender or deliver its possession to the State Government by placing it at the disposal of the Tehsildar within the local limits of whose jurisdiction such land is situate:[Provided that the authorised officer may extend the period of surrender or delivery of possession of land to allow harvesting of crop standing on the land on the date of its vesting in the Government] [Added by Rajasthan Act No. 8 of 1976].(3)If any person refuses or fails to surrender or deliver possession of the land vested in the State Government within the time specified in sub-section (2), he shall be deemed to be a trespasser on such land liable to ejectment therefrom and to the payment of penalty in accordance with section 91 of the Rajasthan Land Revenue Act, 1956.(4)Notwithstanding anything contained in section 18 or in any other provisions of this Act, where any transfer of land is not recognised or taken into consideration in determining the ceiling area applicable to the transferor under sub-section (1) of section 6, surrender of surplus land vesting in the State Government shall be made by the transferor out of the land remaining with him after the transfer and the balance of surplus land remaining, if any, shall be recovered from the transferee by his ejectment. In case surplus land or any portion of it is recovered from the transferee, the price paid by him for such land or portion thereof shall be deducted from the amount of acquisition payable to the transferor and shall be paid to the transferee to an extent not exceeding such amount of acquisition.
