Section 17(5) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(5)[ Nothing in sub-sections (1) to (4) shall apply to a person who acquires, with the prior approval of the State Government or any other authority appointed by it in this behalf, any land in excess of the ceiling area applicable to him, to be used for any of the prescribed non-agricultural purposes:Provided that such person shall have to -(i)apply for conversion of the land for the proposed non-agricultural use within one year from the date of such acquisition; and(ii)commence the proposed non-agricultural use of the land within a period of three years from the date of conversion of the land for the proposed non-agricultural purpose.
