Section 21(2) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(2)On exchange no compensation shall be payable to the tenant if the land allotted in exchange is of a lesser value then the land resumed from him. A proportionate reduction may, however, be made by the Collector in the lease amount to be paid by the tenant as the Collector may consider to be equitable.
