Section 5(f) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(f)Where in the case of a person being the member of joint Hindu family, any land held separately by such person, has, on or after the 26th day of September, 1970 or at any time thereafter, been converted by such person into property belonging to the joint Hindu family through the act of impressing such land with the character of property belonging to the joint Hindu family or throwing it into the common stock of the joint Hindu family, then, the land so converted shall be deemed to be held by such person and not by the joint Hindu family.
