Section 10 in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
10. Conferment of Khatedari Rights.
- The bidder whose offer has been accepted and who has been allotted tube-well and tube-well land under these rules will hold the same as Gair Khatedar tenant subject to the ultimate conferment of khatedari rights on the expiry of 2 years provided that the full price stands paid by him and he has complied with all the conditions and obligations imposed on him by these rules.
