Section 4 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
4. Cancellation of old leases.
- With effect from the date of commencement of these Rules all undermentioned classes of leases of Government land in the project area given before the said commencement shall be deemed to have been terminated and all lands leased out thereunder shall revert to the Government with effect from 15th June, 1955 :-(1)All leases granted for the purposes of temporary cultivation.(2)All leases given under Grow More Food and Fodder campaign or for any other specific purpose, if their term has expired or the land granted has not been wholly cultivated or put to use to full extent for the specific purpose for which the lease was granted; and(3)All leases sanctioned in favour of Co-operative Societies which have not been cultivated lo full extent for the last three successive crops next preceding 1st July, 1955.
