Section 20(14) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(14)The leased plot or part thereof can be taken into possession during the currency of lease period by the State Government for public use/purpose and the lessee shall not be entitled for any compensation. However, the lease rent shall be reduced proportionately. The construction done on the leased plot shall be removed by the lessee.The residual land shall remain with the original allottee and in such cases the condition of minimum plot size of four hectare shall not be applicable.Signature of Allotting Authority.Copy to Shri..............................................................................................................................................................................................................(allottee)Signature of Allotting AuthorityForm-VIILease Deed(See Rule 15)This lease is made the..............day of............ between the Governor of the State of Rajasthan (hereinafter called the "Lessor" which expression shall unless excluded by or repugnant to the context include his successors in office and permitted assigns) to the one part and Shri s/o resident of (hereinafter called the "lessee" which expression shall unless excluded by or repugnant to the context including his heirs, successors, executors,administrators and assigns) of the other part.Whereas the lease has offered to take and the lessor has agreed to give on lease a plot of land measuring hectare as situated in.area in sub-division of............................................................District. and more particularly described in this schedule hereto (hereinafter called the said plot) for the purpose of manufacturing salt/erecting composite salt unit thereon on the terms and conditions hereinafter appearing -Now this indenture witness as follows -
