Section 8(2) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(2)[x x x] [Deleted vide Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] The right to create or reserve a right of way in favour of the [Government or of the public generally] [Substituted 'Government or any person or persons or any class of persons or of the public generally' by Notification No. G.S.R. 38, dated 15.6.2015 (w.e.f. 19.11.1955).] and the right to construct inter or intra-village roads, through or across the said land or any part thereof, and not over a strip exceeding at any point 4 gathas in which, as the Collector, may, from time to time, in public interest or [for the benefit of public or village or for the protection] [Substituted 'for the benefit of any or all holders of the Chak or village or for the protection' by Notification No. G.S.R. 38, dated 15.6.2015 (w.e.f. 19.11.1955).] and maintenance of any property or exercise of any right reserved to the Government, consider desirable and may by an order in writing, direct:[Provided that no compensation of any kind shall be claimable by the grantee or any other person in respect of any area acquired or reserved in exercise thereof but in respect of such area no water rate, soil advantage rate, betterment fee, land revenue taxes or cess-es shall be payable by the tenant] [Inserted by Notification No. F. 4(28) Revenue/Col./77, dated 08.11.1982-Rajasthan Gazette, Part IV-(C), dated 18.11.1982, page 512.].Grants of Interest in Land
