Section 13(1) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(1)The allotments of land under these rules shall be on leasehold basis. The lease shall initially be granted for a period of 25 years and it shall thereafter be renewable for a period of 10 years at a time, provided there has been no breach of the terms and conditions prescribed in these rules.
