Section 17(3) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(3)If on or after the commencement of this Act any person acquires land by any of the methods mentioned in sub-section (1) which affects an increase in the extent of his holding over the ceiling area applicable to him, he shall within sixty days of such acquisition furnish a return to the authorised officer in accordance with section 10.
