Section 23(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(2)If such landholders and tenants do not agree to enter into possession under sub-section (1), they shall be entitled to possession of the holdings allotted to them from the first day of May next, following the date of the publication of the scheme under sub-section (4) of section 20 and the Consolidation Officer shall, if necessary, put them in physical possession of the holdings to which they are so entitled including standing crops, and for doing so may enforce the order as a decree for possession.
