Section 30 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
30. Surrender.
- If the grantee of an orchard block voluntarily gives up or surrenders the grant, the land shall lapse to the Government and no compensation for buildings constructed or trees planted thereon shall be payable to him and if he makes such surrender before any compound wall, tank or buildings are constructed, he shall be liable for payment of rent for a number of years not exceeding ten years from the date of such surrender as the Collector may direct.Statement of Schedule"Fruit and Vegetable Gardens Conditions, 1955".Provisions of General Colony Conditions 1955 that would be applicable to grants under this statementCondition No. Subject
