Section 20A(2) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(2)The allottee shall be under an obligation to cultivate at least 50% of the allotted land within one year of allotment and the remaining area in the second year:Provided that this period may be extended by the Tehsildar by one year more if due to unforeseen causes over which the allottee had no control he was unable to cultivate the land within the stipulated period. A breach of the condition will render the allottee liable to ejectment under section 177 of the Rajasthan Tenancy Act.
