Section 5(6) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(6)In the event of the payment of the price of the land by instalments, if the allottee fails to pay two consecutive instalments, or in any way encumbers or alienates the land or his rights therein, the Tehsildar shall be empowered after notice to the allottee and the person in occupation, to take over the possession of the land and to recover the price of the land and other outstanding of the Government by sale thereof.[Provided that Collector may allow the allottee, who has not paid instalments, regularly to continue possession of the land on payment of all outstanding dues of land forthwith penal interest @ 12% per annum on the outstanding instalments.] [Added vide Notification No. F. 3(1)(15) Rev./61, dated 23-8-1975 Published in Rajasthan Government Gazette Part 4(ga)(1), dated 18-9-1975.]
