Section 12 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
12. Conditions of an interim lease.
(1)The person to whom a lease under section 15 of the Act is granted:-(i)shall not sublet the land thereby let out to him,(ii)shall pay rent therefor at settlement rates or if the lands is not settled, at such rate as may be fixed by the Tehsildar with the approval of the Collector,(iii)shall not encumber in any way the land let out to him,(iv)shall, on final determination of the application under section 14 of the Act, surrender the land so let out except such portion thereof, if any. as may be allotted to him permanently as Khudkasht, and(v)shall not be entitled to compensation f or any improvement made while such lease subsisted:Provided that, if the lessee is employed in the armed forces of India, the prohibition specified in clause (i) of this sub-rule shall not apply.(2)A lease granted under section 15 of the Act shall be liable to termination, at any time without notice if it is found that the lessee has contravened any of the provisions of sub-rule (1).
