Section 10(2) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
(2)if the land is not put to use for the purpose, for which it was allotted within the stipulated period or such time as extended by the Government as per provisions of sub-rule (1) the land shall revert back to the State Government free from all encumbrances.
