Section 5 in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
5. Terms and conditions of permanent allotment.
- The permanent allotment of the lands to which these rules apply shall be subject to the following terms and conditions namely-(1)The allottee shall acquire khatedari rights in the land only if he fulfils each and everyone of the terms and conditions hereafter specified.(2)The allottee shall pay the price of the land at the rate of Rupees one hundred and fifty per standard acre either in one lump-sum within one month of the commencement of these rules, or in ten equated yearly instalments, in which case interest at the rate of seven per cent, per annum will have to be paid.(3)In addition to the price of the land, the allottee shall be liable to pay and shall pay on the due date the assessed land revenue or rent, and all other rules, cesses and other charges that or imposed, or may in future be imposed by competent authority under any law for the time being in force.(4)All outstanding of loans advanced to the allottee either by the Central Government, or the State Government, or any other dues payable by him in respect of the land allotted to him, together with any interest due on any such loan, shall be a first charge on the land and shall, without prejudice to any other rights and remedies of the State Government, be recoverable in the same manner as an arrear of revenue, and no transfer of the land shall be valid unless the amount of the said lean, together with interest, if any, and the said dues have been paid in full.(5)So long as the full price of the land, together with interest due (if any) and all out standings of the loans referred to in the preceding clause are not paid up in full, the allottee shall not sell, mortgage or in any other manner transfer or part with the possession of the whole or any part of the land or his interest in the same.(6)In the event of the payment of the price of the land by instalments, if the allottee fails to pay two consecutive instalments, or in any way encumbers or alienates the land or his rights therein, the Tehsildar shall be empowered after notice to the allottee and the person in occupation, to take over the possession of the land and to recover the price of the land and other outstanding of the Government by sale thereof.[Provided that Collector may allow the allottee, who has not paid instalments, regularly to continue possession of the land on payment of all outstanding dues of land forthwith penal interest @ 12% per annum on the outstanding instalments.] [Added vide Notification No. F. 3(1)(15) Rev./61, dated 23-8-1975 Published in Rajasthan Government Gazette Part 4(ga)(1), dated 18-9-1975.](7)All transfers made, or encumbrances created, at any time, in contravention of the provisions of these rules shall be null and void and if the allottee refuses on being called upon by the Tehsildar, to pay the price of the land as well as the arrears of any loan outstanding against hint, or where the non-claimant displaced person has left the land in the possession of some other person and is not traceable, it shall he competent for the Tehsildar to cancel the allotment and take over the possession of the land and where necessary eject the person in possession in accordance with the provisions of Section 91 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956).
