30. Forfeiture of lease of land for failure to pay contribution.- If any person holding any land on lease from the State Government fails to pay his share of the contribution under section 25 in respect of such land, within such tune as the State Government may fix to the State Government, the Collector may dispose of the land in the prescribed manner. Such lease hall be determined by forfeiture to the State Government, notwithstanding anything contained in any law for the time being in force and unless the Collector otherwise directs, be freed from all rights, incumbrances and equities thereto fore created in favour of any person other than the Government in respect of such land.
