Section 3 in The Rajasthan Lands Summary Settlement Act, 1953
3. Power to order summary settlement.
(1)The State Government may by notification direct in respect of any area of land that, pending the undertaking or completion of regular settlement therein, a summary settlement of unsettled lands and holdings thereof shall be made forthwith in the prescribed manner.(2)Such area shall be deemed to be under summary settlement from the date of the publication of the notification under sub-section (1) in the [Official Gazette] [Substituted by Rajasthan Act No.27 of 1957.] until the like publication of another notification declaring summary settlement therein to be closed.
