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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1)(v) in The Rajasthan Land Acquisition Rules, 1956

(v)that if the Company utilise only a portion of the land for the purpose for which it was acquired and the State Government is a satisfied that the Company can continue to utilise the portion of the land used by it even if the unutilised part thereof is resumed, the State Government may make an order declaring the transfer of the land with respect to the unutilised portion thereof as null and void whereupon such unutilised portion shall revert back to the State Government and direction that an amount not exceeding one fourth of such portion of the amount paid by the Company as cost of the acquisition under clause (1) of section 41 of the Act as is relatable to the unutilised portion shall be forfeited to the State Government as damages and that the balance of the portion shall be refunded to the Company and the order so made shall, subject to the provisions of clause (vi) be final and binding;