Section 17 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
17. Premature termination of lease by the Government for public purpose.
- In case the State Government requires the land leased under these rules for a public purpose, it may terminate the lease before the expiry of its terms. However, in such an eventuality, the lessee shall be given 30 days time from the date of such order to remove the produce from the land in the manner specified in rule 16(2). and for the trees standing on such land and wells constructed by lessee the compensation as determined by the Collector shall be paid. The order of the Collector shall be final.
