Section 11A in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
11A. Mode of utilisation of acquired estates.
(1)The Government shall, after reserving such extent of the land comprised in the estates acquired by or vesting in it under section 7, as may be necessary for purposes directed towards the promotion of agriculture or the welfare of the agricultural population to be settled on such lands, allot the remaining lands to landless persons, agriculturists and agricultural labourers in such manner, on such terms and subject to such conditions and restrictions, as may be prescribed.(2)The Government may, by notification in the Official Gazette, delegated their powers of allotment under sub-section (1) to the Collector or to any other officer or authority subordinate to it subject to such restrictions and control as may be specified in the notification.Chapter-V Liability for Compensation
