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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(3)A tenant shall at the expiry or termination of the tenancy leave the land and surrender it peacefully to Government and during the concluding season of the tenancy shall not sow any crop of the succeeding season but shall permit any person duly authorised by the Collector to cultivate crops on the said lands.