Section 33(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)Nothing contained in this Act shall apply or shall be deemed ever to have applied to that part of an estate which, before the publication of the Rajasthan Land Reforms and Acquisition of Landowners' Estates (Amendment) Ordinance, 1975 (Ordinance No. 6 of 1975) in the Official Gazette, has already been acquired by or vested in the Government under any law relating to imposition of ceilings on agricultural land for the time being in force.
