Section 12(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(2)In giving effect to an award for compensation under this, [Rule] [Inserted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.] Consolidation Officer shall fix a target date by which the land shall be vacated by person in possession of the land at the time of award and give possession of to the allottee and shall direct that in case the land is not so vacated and given possession of by the target date fixed under this rule and if new crops are sown on the land after harvesting the crops for which an award has been given the new allottee shall be entitled to get possession of the land without payment of any compensation [x x x] [Omitted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.].
