Section 18 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
18. Surrender.
(1)In either of the following events:-(a)if the land or any portion thereof is at any time before the expiry of the lease period required for any public purpose or for the construction repairs and maintenance of Railway and roads or any work connected therewith or for permanent allotment to any other tenant or for reclamation operations or for the exercise of mineral rights herein excepted and reserved to the Government, or(b)if it should be found that the whole or any part of the land has already been allotted or demised to any third person, the tenant shall, within 30 days from the issue of notice by the Collector, peacefully surrender the whole or so much of the land as may be required on demand by the Collector or by the previous grantee, as the case may be.(2)The tenant shall, on demand by the Collector, for purposes of rectangulraisation of fields, consolidation of holdings or propagation of an improvement scheme, peacefully surrender wholly or in part or exchange it elsewhere as nearly as may be equal in value to the land surrendered and on the same terms and conditions, the said terms and conditions to apply in like manner as if the land taken in exchange has been originally leased.(3)A tenant shall at the expiry or termination of the tenancy leave the land and surrender it peacefully to Government and during the concluding season of the tenancy shall not sow any crop of the succeeding season but shall permit any person duly authorised by the Collector to cultivate crops on the said lands.(4)No compensation shall be payable to the tenant for any surrender under this condition but no lease-money or other outgoings shall be chargeable from him according to the area of the land surrendered.
