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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(a) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(a)if the land or any portion thereof is at any time before the expiry of the lease period required for any public purpose or for the construction repairs and maintenance of Railway and roads or any work connected therewith or for permanent allotment to any other tenant or for reclamation operations or for the exercise of mineral rights herein excepted and reserved to the Government, or