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State of Rajasthan - Section
Section 13 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
13. [ ***] [Deleted vide Notification No. F 6(54) Rev/6/2001/28 dated 6.10.2003 published in Rajasthan Gazette Part IV-O, dated 23.10.2003.]
| 13. [ Status of land on conversion/reversion. [Inserted by G.S.R. 110, Dated 25-11-1987; published in Rajasthan Gazette Part 4(Ga)(I), Dated 31-12-87, p. 402.]- (1) In all cases in which an applicant applies for conversion of agricultural land for industrial purposes he shall be deemed to have surrendered his tenancy rights upon such conversion but the lessee or his transferee, as the case may be, shall have the right to revert to the original use of the whole land leased out. In case he is unable to set up the industry within the stipulated period and in such a case the land shall revert back to the lessee and on such reversion the status of the land shall be the same as it was at the time of conversion, but he shall not be entitled to get refund of any amount paid by him for the conversion or otherwise:[Provided that in cases where the land so converted for industrial use has already been resumed by the State Government before the coming into force of the sub-rule on account of failure of the applicant to set up industry within the stipulated period, the State Government in the Revenue Department may, on being satisfied on the merits of the case, allow such land to be restored back to the original owner without payment of any compensation to him and on such restoration the status of the land shall be the same as it was prior to conversion.](2) In case of allotment of land for industrial purposes the land shall revert back free from all encumbrances to the State Government on the expiry of the lease period.] |