Section 13(8) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(8)The allottee shall have no ownership rights whatsoever on the allotted land on which the trees are planted and he shall not transfer, sublet or otherwise dispose of or create any interest title, right of easement or liability on it. The ownership of land will continue to vest in the Government [x x x] [Deleted by G.S.R. 121, Dated 13-1-1988; published in Rajasthan Gazette Part 4(Ga)(1), Dated 11-2-88, p. 448.].
