Section 9 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
9. Conditions of Old Leases.
- With effect from the date of commencement of these rules, all leases of Government land in the Colony area falling within any of the Classes mentioned below and granted before such commencement shall be deemed to have terminated and all the lands covered by such leases shall revert to the Government:-(i)[ Leases of lands granted under "Grow More Food and Fodder Campaign or for any other specific purpose, if their term has expired or the same have not been wholly cultivated or put to use to full extent for the specific purpose for which they were granted. [Substituted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette IV-C Extraordinary, dated 9-8-1968, page 406.](ii)All post-1955 temporary cultivation leases.]
