Section 9(4) in The Rajasthan Colonisation Act, 1954
(4)If any allottee or tenant fails to comply with an order of the Collector under sub-Section (1) or clause (i) or clause (iv) of sub-Section (2), within a period of one month, the Collector shall have the right to get the work executed departmentally or through a Government approved agency and to recover the cost thereof as arrears of land revenue and shall also have the right to enforce temporary resumption, surrender or exchange of land, as the case may be.
