Section 12 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
12. Cancellation of allotment.
- The State Government may cancel the allotment of land if the land is not used for the specified purpose in the stipulated time by the allotted or if he violets any of the conditions prescribed under these rules and on the cancellation of allotment, the land shall revert back to the State Government free from all encumbrances without payment of any compensation in lieu of expenditure incurred or any development made on the said land. The person in possession of the said land, after cancellation shall be deemed to be a trespasser under Section 91 of the Act. Any amount remaining due again the allotted shall be recoverable as arrear of land revenue:Provided that no such order shall be passed without giving an opportunity of hearing to the Lessee.
