Section 14 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
14. Use of land.
- The tenant shall occupy the land within one month of the date on which the [Allotment has been made] [Substituted by Notification dated 02.06.1970-Rajasthan Gazette, dated 02.06.1970.] and thereafter level and sow during each cultivable season with a canal irrigated crop in not less than half of the land, if the said land is irrigated, or the whole of it with an un-irrigated crop if the land is Barani:[Provided that in the areas of Rajasthan Canal Project and Lift Irrigation Scheme such sowing in an irrigated land shall not be necessary in a particular cultivable season in which canal water is not make available for it and the tenant has also not sown it for want of rain.] [Added by Notification dated 25.09.1972-Rajasthan Gazette, dated 16.11.1972.]
