Section 18(2) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(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.
