Section 13 in The Rajasthan Colonisation (General Colony) Conditions, 1955
13. Obligation of Grantee.
The grantee may, unless otherwise provided in the special conditions applicable to the grant and unless otherwise restricted by the terms of this Statement: -(i)[] [Substituted by Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] [x x x] [Heading ''Tenants' rights on produce of land' deleted by Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] Take to himself all natural products growing on the surface of the land.(ii)[] [Substituted by Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] Sink wells, construct watercourses, plant trees and make such other improvements as may be necessary for the purposes of cultivating the land to the best advantage; provided that no water course shall be made on a plan or in a position not approved or disapproved by the competent Irrigation Officer.General covenants applicable to all classes of grantees
