Section 30 in The Rajasthan Bhoodan Yagna Act, 1954
30. Partition of holding.
- If the land gifted to the Board forms part of a holding, the Board or the tenant concerned may apply to a competent revenue court or officer for possession and such court or officer may in accordance with the Tenancy Law for the time being in force, partition the holding and demarcate the land and apportion the rent.
