Section 13 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
13. Termination of lease.
- A lease granted under section 15 of the Act, shall terminate upon the expiry of its term under rule 14 or upon the final determination of the application for allotment of Khudkasht under section 16 of the Act, whichever event occurs first:Provided that the lessee shall be permitted to tend, reap, gather, thresh and take away the standing crops and other ungathered products on the land so let out at the time of such termination.
