Section 17(6) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(6)Nothing in sub-sections (1) to (4) shall apply to a person who has acquired, before the coming into force of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 2010 (Act No. ........ of 2010), land in excess of the ceiling area applicable to him, if such person applies to the State Government, within one year of the coming into force of the aforesaid Act, for conversion of the land for the prescribed non-agricultural purpose and commences the proposed non-agricultural use of the land within a period of three years from the date of conversion of the land for the proposed non-agricultural purpose.
