Section 17(2) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(2)Public rights and easements. - Not to interfere with the lawful use by the public and land holders of the village or chak of any thoroughfare on the land to which the grant relates or with the exercise by any third person of any rights and easements existing thereon at the time of the grant or which the grantee is bound by the terms of the grant to create or allow.
