125. Terms and conditions of allotment or lease [Section 126(2) and section 127(2)].
- Where any land is allotted to any person under section 125, the allottee shall hold the land on the terms and conditions specified below:-(a)That the allottee shall use the land for the purpose mentioned in section 79(2) or section 84, as the case may be;(b)That the allottee shall not transfer the land in contravention of the Code;(c)That the allottee shall regularly pay the land revenue or the rent, as the case may be;(d)That the allottee shall not damage or appropriate any tree or other improvement existing on the land allotted.(e)That in case of death of the allottee, the inheritance shall be governed by the provisions of the Code.(f)That after the expiry of the period of lease, the asami shall deliver possession of the land to the Samiti and the name of the asami shall be expunged from the Khatauni.
