Section 7 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
7. Acquisition of estates.
(1)As soon as may be after the commencement of this Act, the Government may for the purpose of carrying out agrarian reform in accordance with the provision of this Act. by notification in the Official Gazette, appoint a date for the acquisition of land owners estates in the State and for their vesting in the State Government.(2)The date appointed under this section in relation to the acquisition of landowner's estates in the State is in this Act referred to as the date of vesting of such estates.
