Section 33(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)If any person Is convicted of an offence punishable under subSection (1) then, without prejudice to such conviction and to any punishment imposed on that account, such person shall be further liable to refund or restore any benefit which he may have obtained under any provision of this Act in consequence of the statement in respect of which he is convicted and such refund or restoration may be enforced by the Collector upon the order of conviction becoming final.
