Section 15 in The Rajasthan Colonisation Act, 1954
15. Power of re-entry and provision as to compensation in certain cases.
- Where an order resuming the tenancy has been passed under Section 14, the Collector may order immediate re-entry upon and taking possession of the land, subject to the payment of compensation, to be fixed by the Collector, for uncut and ungathered crops and for the improvements, if any, that may have been made by the tenant:Provided that, if the tenancy be allotted to any other person, the amount of compensation, if any, paid to the out-going tenant shall be recoverable by the Collector from the incoming tenant.
