Section 29(4) in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
(4)fails or neglects to perform or observe the conditions, in whole or part, of this statement the Collector may cancel the tenancy, eject the tenant forthwith and resume the site without payment of any compensation:Provided that the Collector may require the next allottee to pay the grantee ejected, as a pre-requisite condition to the re-allotment, such compensation for buildings constructed and trees planted as the said Collector may determine and the award of the Collector in respect of such compensation shall be final and binding on both the parties.
