Section 12(11) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(11)[ On contravention of sub-rules (4), (8), (9) and (10) above the Collector may determine the lease and recover possession of the area so allotted] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].
