Section 11A(vii) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(vii)The land shall revert to the Government free of all encumbrances and without payment of any compensation in case the Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] or any of its sub-lessees, use it for any purpose other than industrial [including essential welfare and supporting services] [Inserted by G.S.R. 83, Dated 4-11-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 9-1-1992, p. 153.], or commit breach of any other condition of the lease or sub-leases;
