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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(5) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(5)If lessee unable to utilize the land for the purpose for it was leased or violates any of the condition of lease or makes any contravention of these rules the competent authority may terminate the lease after giving opportunity of being heard.