Section 27(2) in The Rajasthan Bhoodan Yagna Act, 1954
(2)[ If the Board has failed to distribute any donated land within a reasonable time, the State Government may, on an enquiry as deemed proper order the transfer of such land to the State Government:Provided that no order shall be made without affording a reasonable opportunity of being heard to the Board.] [Section amended and sub-section (2) inserted by Rajasthan Act 41 of 1987, dated 5-12-1987 (w.e.f. 7-12-1987).]
