(1)Where any Gramdan Kisan-(a)transfers his interest in the land in contravention of the provisions of clause (b) of section 27, or(b)fails to pay to the Gram Sabha any dues in respect of the land allotted to him, or(bb)[ contravenes the provisions of clause (dd) of section 27, or] [Inserted by Rajasthan Act No. 19 of 1984.](c)fails to cultivate the land for two consecutive years,the Gram Sabha may, after giving the Gramdan Kisan an opportunity of being heard, take over the management of his land for such period and on such terms and conditions as it thinks fit, and in case the Gramdan Kisan does not comply with the order the Gram Sabha for handing over management to it, the Gram Sabha may cancel the allotment and pass an order for his eviction.(2)If, in compliance with the order of eviction, the Gramdan Kisan does not hand over possession of the land to the Gram Sabha, the Gram Sabha may send a copy of the order to the Tehsildar for execution, and the Tehsildar shall execute the same in the manner provided in section 185 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
