Section 16(3) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(3)If any person refuses or fails to surrender or deliver possession of the land vested in the State Government within the time specified in sub-section (2), he shall be deemed to be a trespasser on such land liable to ejectment therefrom and to the payment of penalty in accordance with section 91 of the Rajasthan Land Revenue Act, 1956.
