Section 15 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
15. Eviction of Trespasser.
- A person, using any land ,in contravention of rule 4 or the land not recorded in his khatedari tenancy, for any non agricultural purpose, shall be liable to eviction in accordance with the provisions of section 91 of the Rajasthan Land Revenue Act, 1956.
