Section 12(4) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(4)The lessee shall execute a lease deed in Form IV within thirty days from the date of sanction of lease. [In case where the lessee fails to submit the lease deed within stipulated time period, the same may be submitted on payment of late fee of rupees 50/- per day up-to 3 months from the date of order of allotment. After the expiry of 3 months the allotment shall stand cancelled.] [Added 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.]
