Section 15 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
15. Interim lease of land.
- Pending the final determination of an application under section 14 the Collector may let out to the applicant for being cultivated personally by him such vacant land in the village where he ordinarily resides or where his jagir lands are situate or in the neighbouring villages as may be available on such terms and conditions as may be prescribed.
