Section 9A in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
9A. Landowner to deliver possession.
- The landowner and every other person claiming through him in his estate, shall deliver the possession of the estate acquired under section 7 to the Collector immediately after the publication of the Rajasthan Land Reforms and Acquisition of Landowners' Estates (Amendment) Ordinance, 1975 (Ordinance No. 6 of 1975) in the Official Gazette and if he fails to do so; the Collector shall recover its possession from the landowner and such other person in the prescribed manner.
