Section 14(i) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(i)The leased plot or part thereof can be taken into possession during the currency of lease period of by the State Government for any public use/purpose and the lessee shall not be entitled for any compensation. However, the lease rent shall be reduced proportionately. The lessee shall remove the construction done on the leased plot. The residual land shall remain with the original allottee and in such cases the conditions of minimum plot size of four hectare shall not be applicable.
