Section 23 in The Rajasthan Bhoodan Yagna Act, 1954
23. Grant of land to landless persons.
- The Board of the Tehsil committee or such other authority or person, as the Board may specify either generally or in respect of any areas, may, in the manner prescribed, grant land which have vested into the landless person.[24. Vesting of land and rights of grantee. - Notwithstanding anything contained in this Act or any other law for the time being in force but subject to the provisions of Section 26 of this Act, the land granted under this Act shall stand vested in the State Government with effect from the date of commencement of the Rajasthan Bhoodan Yagna (Amendment) Act, 2008 (Act No. 20 of 2008) or from the date of grant, whichever is later, and the grantee of such land shall become a khatedar tenant thereof with effect from the said date and shall be entitled to all the rights conferred, and be subject to all the liabilities imposed, on a khatedar tenant under the provision of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955)] [Rajasthan Act No. 20 of 2008, enforced w.e.f. 13.5.2008-Notification No. F. 2(15) Vidhi/2/2008, dated 13.5.2008-Rajasthan Gazette, Extraordinary, Part IV-A, dated 16.5.2008, page 23(1) = 2008 RSCS/Part II/ Page 370/H. 177]
