Section 15 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
15. Harm or damage to land.
- The tenant shall not use the land or any part thereof in a manner liable to harm it or lessen its value or use, cultivate or manage the land in any way liable to make it unfit for agricultural purposes or do or suffer to be done any act inconsistent with or injurious to any of the rights expected and reserved to the Government.
