Section 11A(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)The Government shall, after reserving such extent of the land comprised in the estates acquired by or vesting in it under section 7, as may be necessary for purposes directed towards the promotion of agriculture or the welfare of the agricultural population to be settled on such lands, allot the remaining lands to landless persons, agriculturists and agricultural labourers in such manner, on such terms and subject to such conditions and restrictions, as may be prescribed.
