Section 19 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
19. Disposal of lands surrendered.
(1)The land surrendered by an assessee in lieu of betterment charges shall be disposed of in such manner as the Government may from time to time decide, and the cost thereof at the rate at which it was surrendered by the original holder shall be credited to the Irrigation scheme concerned as if it were betterment charges.(2)No betterment charges will be leviable on such lands as are disposed of by the Government under this Rule. Betterment Charges shall however be levied if the land is let out for cultivation and is not sold by the Government.
