Section 8 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
8. Consequences of acquisition.
(1)As from the date of vesting of any estate,-(a)the right, title and interest of the landowner and of every other person claiming through him in his estate, shall stand acquired by and vested in the Government free from all encumbrances and shall be utilised by it for the purpose of carrying out agrarian reform in accordance with the provisions of this Act;(b)all rights, titles and interests created in or over the estate by the landowner or his predecessor-in-interest shall, as against the Government, cease and determine;(c)all rents and cesses in respect of any holdings (including any land leased by or on behalf of the landowner for any purpose other than agriculture) in the estate for any period after the date of vesting which, but for such vesting, would have been payable to the landowner, shall be payable to the Government;(d)all revenue, rents, cesses or other dues for the agricultural year in which the date of vesting falls recovered by the landowner before the said date or by the Government after the said date, shall, after deducting therefrom the expenses of collection at the rate of seven per cent, be rateably distributed between the land owner and the Government, the amount to be distributed bearing to the total amount recovered during the agricultural year the same proportion which the period before the date of vesting or, as the case may be, the period after the said date, bears to the whole of the agricultural year;(e)all arrears of revenue, cesses or other dues in respect of any estate due from the landowner for any period prior to the date of vesting including any sum due from him under clause (d), shall continue to be recoverable from such landowner;(f)the right, title and interest of the landowner or any other person in the estate acquired under clause (a) shall not be liable to attachment or sale in execution of any decree or other process of any Court, civil or revenue, and any attachment existing on the date of vesting or any order for attachment passed before such date shall cease to be in force;(g)the landowner, shall cease to be liable to pay and shall not be required to pay to the Government in respect of any estate acquired under this Act, any land revenue payable by him under any existing law or under this Act.(2)Nothing contained in this section shall-(a)render the Government liable for the payment of debts incurred by the landowner and the landowners shall be personally liable for the payment of all such debts;(b)operate as a bar to the recovery through the Collector as an area of land revenue by the landowner off any sum which is legally due (subject to the deduction of collection charges at the rate of seven per cent) to him by virtue of his rights in the estate in respect of any period prior to the commencement of the agricultural year in which the date of vesting falls;Provided that where a tenant disputes the landowner's claim for the dues mentioned hi clause (b), the landowner shall be required to file a suit for such dues according to law;(c)operate as a bar to the recovery of arrears of land revenue payable by the landowner for the period preceding the date of vesting or the recovery of rent in respect of land referred to in sub-section (2) of section 6.
