Section 10(2) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(2)In all cases in which an applicant applies for conversion or regularisation of land he shall be deemed to have surrendered his tenancy rights upon such conversion or regularisation, but with the stipulation that he shall have the right to revert to the original use of the land at any stage subsequently. On such reversion, his status shall be the same as he held before conversion or regularisation, but he will not be entitled to any refund of the amount paid by him for obtaining the conversion or regularisation.
