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[Cites 0, Cited by 0] [Section 13(13)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(13)(a) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(a)If the trees are not planted by the allottee within the time allowed or are not looked after properly by the allottee or any of the conditions imposed are breached, the allotment may be cancelled summarily. In the event of such cancellation no compensation shall be payable for any trees planted or for any improvement that may have been made and the allottee shall be liable to be evicted summarily from the allotted land and standing plant and trees shall be forfeited to the Government in accordance with the directions of the S.D.O.