Section 14 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
14.
If the amount due together with interest thereon be not paid within two months from the due date, or such further period not exceeding six months as the Director may allow, or if the lessee commits a breach of any of the conditions annexed to the lease, the Director may after giving an opportunity to the lessee to be heard, determine the lease, and(a)Resume the possession of the area:(b)[xxx] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.](c)recover the dues as arrears of land revenue under the Rajasthan Land Revenue Act, 1956 (Act No. 5 of 1956).
