Section 23 in The Rajasthan Colonisation (General Colony) Conditions, 1955
23. Penalty for breach of conditions.
- If any grantee fails to perform or commits any breach of any of the terms or conditions of his grant, or suffers or permits such breach or non performance, the Collector may at any time thereafter suspend for such period as he may deem proper his khatedari rights in the grant, if he has already acquired them, or may determine the grant and resume possession of the land may pull down any structure existing thereon, and may sell the materials thereof and retain the proceeds of the sales, whether these rights may have been waived in respect of any earlier default or not, without prejudice to the powers conferred by the Act or to any other right or claim; and if the grant is one by way of a grant for agricultural purposes, the grantee shall nevertheless make all the payments which would otherwise be due from him for the whole period of his tenancy. Notice will be given to the former grantee to take refund of the sum that remains payable to him after deduction of expenses.
