Section 21(14) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(14)The Sub Divisional Officer should simultaneously direct the Tehsildar to take over the surplus land and take immediate steps for getting the lands that have vested in the State cultivated, pending steps, which should be taken with the least possible delay, for their allotment to the land-less persons under Section 30F.
