Section 30 in The Rajasthan Soil and Water Conservation Act, 1964
30. Arrangement for reclamation.
- When the land has been taken possession of, the Officer appointed by the Board for the purpose may arrange for undertaking soil and water conservation measures therein,-(a)by retaining it under his management for such period as he thinks fit; or(b)by settling it for such period and on such terms as may be fixed by the Board with the person or persons who on the date of taking possession under section 29 were in lawful possession of the land or were entitled to such possession or, if any such is dead, with his successor in interest; or(c)by a combination of the methods aforesaid:Provided that the total period for which the land is retained or settled under this section shall not exceed ten years.
