Section 14(1) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1)The allotment of land under these rules shall be on a Gair Khatedari tenancy with a right to ultimate conferment of Khatedari rights after the expiry of 10 years provided the allottee fulfills during this period the terms and conditions of allotment until Khatedari rights are conferred. The allottee shall have all the rights and be subjected to all liabilities of a Gair Khatedar tenant under the Tenancy Act:[Provided also that the allotment of land may be cancelled at any stage by the Collector before the expiry of a period of 10 years, if the land is required for public purpose:[Provided further the no such order to the prejudice of such person shall be passed without giving him an opportunity of being heard.] [Inserted by G.S.R. 110, Dated 26-10-78, published in Rajasthan Gazette Part 4(Ga), Dated 2-11-78, p. 313.][x x x] [Deleted by No. F. 6(12) Revenue 6/91/32, Dated 6-11-96.]
