Section 16 in The Rajasthan Colonisation Act, 1954
16. Provision for re-entry on and compensation for buildings on sites allotted for residential purposes.
- In any case where a tenant has been allotted a site for residential purposes in consideration of his tenancy, and such tenancy has been resumed under the provisions of Sections 14 and 15 of this Act, the Collector may order re-entry upon and taking possession of such site:Provided that the Collector shall fix and pay to the said tenant reasonable compensation for, or allow him to remove, any buildings or improvements made by him on such site.
