Section 20A in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
20A. [ Other conditions of allotment. [Inserted by Notification No. F. 7(58) Revenue/Gr. 4/75, dated 1-11-1975, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 2-11-1975, page 441 to 449.]
- [x x x] [Substituted by Notification No. F. 7(1) Revenue/Gr. 4/8,29 dated 22-5-1981, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 22-5-1981, page 37 to 39 [22-5-1981].].(2)The allottee shall be under an obligation to cultivate at least 50% of the allotted land within one year of allotment and the remaining area in the second year:Provided that this period may be extended by the Tehsildar by one year more if due to unforeseen causes over which the allottee had no control he was unable to cultivate the land within the stipulated period. A breach of the condition will render the allottee liable to ejectment under section 177 of the Rajasthan Tenancy Act.(3)A copy of the order of Allotment in Form 17 shall be given to the allottee to serve as a Sanad and a fee of Rs. 5/- shall be recovered therefor.]
