Section 16(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(2)When any land is vested in the State Government under sub-section (1), the person holding such land shall within [thirty days] [Substituted by Rajasthan Act No. 8 of 1976] from the date of vesting, surrender or deliver its possession to the State Government by placing it at the disposal of the Tehsildar within the local limits of whose jurisdiction such land is situate:[Provided that the authorised officer may extend the period of surrender or delivery of possession of land to allow harvesting of crop standing on the land on the date of its vesting in the Government] [Added by Rajasthan Act No. 8 of 1976].
