Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Imposition Of Ceiling On Agricultural Holdings (Amendment) Act, 2012 37 of 2012 [09 November 2012] CONTENTS 1. Short title, extent and commencement 2. Amendment of Sec. 17, Rajasthan Act No. 11 of 1973 Rajasthan Imposition Of Ceiling On Agricultural Holdings (Amendment) Act, 2012 37 of 2012 [09 November 2012] An Act further to amend the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973. Be it enacted by the Rajasthan State Legislature in the Sixty-first Year of the Republic of India, as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 2010 (Sic 2012). (2) It extends to the whole of the State of Rajasthan. (3) It shall come into force at once. 2. Amendment of Sec. 17, Rajasthan Act No. 11 of 1973 :- After the existing sub-see. (4) of Sec. 17 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Act No. 11 of 1973), the following sub-sections shall be added, namely:-- "(5) Nothing in sub-secs. (1) to (4) shall apply to a person who acquires, with the prior approval of the State Government or any other authority appointed by it in this behalf, any land in excess of the ceiling area applicable to him, to be used for any of the prescribed non-agricultural purposes: Provided that such person shall have to-- (i) apply for conversion of the land for the proposed non- agricultural use within one year from the date of such acquisition; and (ii) commence 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. (6) Nothing in sub-secs. (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. (7) If the person referred to in sub-section (5) or sub-sec. (6) contravenes the provisions of sub-sec. (5) or sub-sec. (6), as the case may be, or the conditions, if any, specified in the approval granted under sub-sec. (5), the approval shall be deemed to have been withdrawn, and the order of conversion of land for non- agricultural use, if any, shall be deemed to have been cancelled and the provisions of sub-sees. (1), (3) and (4) shall apply to him mutatis mutandis as if he had acquired the land on the date of such contravention. Explanation.--The question as to whether the contravention as referred to in this sub-section has been committed or not shall be heard and decided by the State Government whose decision thereon shall be final.".