Section 21(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(1)No compensation or claim for improvement shall be payable by Government to the tenant or another tenant to whom the land may be allotted thereafter in respect of the exercise of any of the rights reserved in these conditions or on the termination of the tenancy or on the surrender of any part of the land except such compensation as may be assessed by the Collector for actual damage caused to any property of the tenant by an act or negligent omission of any person duly authorised to enter the land in exercise of the mineral rights reserved to Government; provided that the tenant may remove any structure and take away its material and, if so required by the Collector, pull down or remove any such structure and deliver the land in a level state and as in its former condition.
