Section 14(1) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(1)[ Any person who has surrendered his khatedari land and got the land allotted on lease for the setting up of an industry may at anytime apply to the Collector for reverting the land for the original use. In such case, the Collector shall pass an order for reversion and on such reversion the status of the land shall be the same as it was before he had surrendered his khatedari rights, but he shall not be entitled to get refund of any amount paid by him for the conversion or otherwise. If the person whose land was reverted to original use intends to use the said land for other non agricultural purpose, he may apply to appropriate authority for conversion under the relevant rules.]
