Section 9(3) in The Rajasthan Land Development Corporation (Special Loan) Regulations, 1978
(3)In cases where the land holder have failed to pay more than two consecutive instalments of special loan the Regional Manager will recommend to the Head Office for taking action under section 30 of the Rajasthan Land Development Corporation Act against the defaulter and on getting clearance from Head Office take necessary action for stoppage of water supply for irrigation.
