Section 12(12) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(12)The [Collector] [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.] can also determine the leases in case of mismanagement by giving one month's notice to the lessee.
