Section 29 in The Rajasthan Bhoodan Yagna Act, 1954
29. Ejectment of persons unlawfully in possession.
- Any person in possession of the land on the date of the order passed under Section 17 and any person who takes possession, otherwise than in accordance with law, of the land vesting in the Board, may, on an application to a Revenue Officer by the Board or the lessee concerned, by ejected.
