Section 17 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
17. Conditions for surrender of land in lieu of betterment charges
- The Surrender land by any assessee in lieu of full or part payment of betterment charges shall be accepted only if:-(a)the area to be surrendered is free from all encumbrances.(b)it does not reduce the holding of the assessee to less than 20 acres land: and(c)the area to be surrendered is in a compact block of not less than 5 acres.
