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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(b) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(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.