(1)Where any Gramdan Kisan-(a)transfers his interest in the land in contravention of the provisions of clause (b) of section 27, or(b)fails to pay to the Gram Sabha any dues in respect of the land allotted to him, or(bb)[ contravenes the provisions of clause (dd) of section 27, or] [Inserted by Rajasthan Act No. 19 of 1984.](c)fails to cultivate the land for two consecutive years,the Gram Sabha may, after giving the Gramdan Kisan an opportunity of being heard, take over the management of his land for such period and on such terms and conditions as it thinks fit, and in case the Gramdan Kisan does not comply with the order the Gram Sabha for handing over management to it, the Gram Sabha may cancel the allotment and pass an order for his eviction.
