Section 14(8) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(8)The land shall be liable to be resumed by the State Government without, payment of compensation if-(a)it is not brought under cultivation strictly in accordance with the condition of allotment and it is not properly utilised:(b)it is sub let or transferred in contravention of the provision of Tenancy Act applicable to Gair Khatedar tenants:(c)it is found that the allottee was not a [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.];(d)the allottee makes default in the timely payment of the price referred to in clause 5 of the rule and/or the annual rent: or(e)the allottee makes construction on the land in contravention of the allotment rules.
