Section 13 in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
13. Cancelling order of declaration of land for digging of wells and installing of pumping Sets.
- The Collector may, on being satisfied that the land declared to be reserved for allotment for digging of wells and installing Pumping Sets under rule (5) is not fit for allotment under these rules or has later on become unfit for such use, cancel the order of declaration made under that rule.Form 'A'(See Rule 8)Lease DeedThis Lease made on the...............day of...............between the Governor of the State of Rajasthan (hereinafter called 'the Lessor' which expression shall unless excluded by subject or context, include his successors in office and permitted assigns) of the one part A and Shri...............Son of Shri................resident of...............Tehsil............... District.................(hereinafter called "the Lessee", with expression and assigns) of the other part.Whereas the lessee has applied to the Lessor for allotment of land for digging a well/installation of a pumping set in the land described in the schedule hereto:And Whereas the Lessor has agreed to grant the lessee of the said land to the Lessee for 10 years on the terms and conditions hereinafter appearing;Now This Deed Witnesses As Follows -
