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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(7) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(7)Surrender for Public purpose etc. - In either of the following events:-
(a)if the land or any portion thereof is required for any public purpose, or for any of the purposes mentioned in condition 8 of this statement, or
(b)if it should be found that the whole or any part of the land has already been granted to any third persons, to peacefully surrender the whole or so much of the land as may be required on demand by the Collector or by the previous grantee, as the case may be.