Section 12(13) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(13)The lease can also be determined by the Government at any time during its currency if the area is required for public purposes or in the public interest after giving due opportunity to the lessee to show cause against the proposed termination.[x x x] [Explanation deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
