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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2)(ii) in The Rajasthan Colonisation Act, 1954

(ii)direct the taking of temporary possession of land belonging to any section of allottees or tenants temporarily for a period not exceeding three months; and the tenant or allottee concerned shall be bound to surrender the said land and shall not be entitled to any compensation or a period of occupation extending upto three months. In case the development work is not completed within three months, the Collector may extend this period for another one month for valid reasons. The tenant or allottee concerned shall be entitled for such compensation as determined by the Collector for the period extending beyond three months;