Section 18(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(1)In either of the following events:-(a)if the land or any portion thereof is at any time before the expiry of the lease period required for any public purpose or for the construction repairs and maintenance of Railway and roads or any work connected therewith or for permanent allotment to any other tenant or for reclamation operations or for the exercise of mineral rights herein excepted and reserved to the Government, or(b)if it should be found that the whole or any part of the land has already been allotted or demised to any third person, the tenant shall, within 30 days from the issue of notice by the Collector, peacefully surrender the whole or so much of the land as may be required on demand by the Collector or by the previous grantee, as the case may be.
