Section 10(9) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984
(9)If a temporary tenant fails to apply for allotment of land under these rules or his application for allotment for any land or part thereof is rejected by the Allotting Authority his temporary cultivation lease in respect of such land or part thereof shall stand terminated on the expiry of the date upto which the application for allotment could be made or on the date his application for such allotment is rejected as the case may be, and the Government land covered by such lease shall revert to the Government free from all encumbrances and he shall be liable to be ejected from such land in accordance with the law for the time being in force.
