Section 32 in The Rajasthan Soil and Water Conservation Act, 1964
32. Termination of possession on completion of reclamation.
(1)When the temporary possession has to be removed from the land, and in any case before the expiry of the period of ten years from the date of taking possession, the Collector shall, after making an inquiry in the prescribed manner, by order in writing-(a)determine the person to whom possession is to be restored;(b)declare that possession of the land shall be restored on such date as may be specified in the order;(c)where such person is a tenant, determine the rent payable on account of the use or occupation of the land; and(d)where the land or any part thereof has been afforested, regulate the cutting of trees in such land according to a working plan.(2)On the date specified in the said order, possession of the land shall be deemed to have been delivered by the State Government under clause (a) of sub-section (1).(3)The delivery of possession of the land to the person determined under clause (a) of sub-section (1) shall be final and full discharge of the State Government from all liability in respect of such delivery, but shall not prejudice any right in respect of the land to which any other person may be entitled, by due process of law, to enforce against the person to whom possession of the land has been so delivered.
