Section 17(7) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(7)If the person referred to in sub-section (5) or sub-section (6) contravenes the provisions of the sub-section (5) or sub-section (6), as the case may be, or the conditions, if any, specified in the approval granted under sub-section (5), the approval shall be deemed to have been withdrawn, and the order of conversion of land for agricultural use, if any, shall be deemed to have been cancelled and the provisions of sub-sections (1), (3) and (4) shall apply to him mutatis mutandis as if he had acquired the land on the date of such contravention.Explanation. - The question as to whether the contravention as referred to in this sub-section has been committed or not shall be heard and decided by the State Government whose decision thereon shall be final.] [Added by Rajasthan Act No. 37 of 2012, dated 16.11.2012.]
