Section 31B(1) in The Rajasthan Land Acquisition Rules, 1956
(1)A Ghair-khatedar tenant; who is recorded as such in the revenue record for a period exceeding ten years in non-colony areas and fifteen years in colony areas shall be entitled to compensation for the lands acquired from him:Provided that no enquiry is pending against such tenant with any competent authority under any Act or rules for the time being in force, and on the conclusion of which there may be possibility of the land being resumed to the State:Provided further that such Ghair-khatedar tenant in colony areas has paid full price of land to the State Government as per rules under which the allotment was made.
