Section 12(8) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(8)The Agriculture Graduate shall use the land allotted to him for personal cultivation and he shall not be allowed to transfer, sub-let or mortgage it to any other person except mortgage it to a Land Mortgage Bank or any other Financial Institution approved by the Government for the purpose of obtaining loans for agricultural purposes in relation to the said land. In case such graduate is employed within five years of the date of allotment anywhere, the land allotted shall revert to the Government and all instalments recovered shall be refunded but [no] [Substituted by Notification No. F. 4(5) Revenue/Col./77, dated 19.03.1980 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 22.03.1980, page 587.] compensation shall be given for the expenditure incurred by the allottee on the improvement of the land.
