Section 11 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
11. Term of interim lease.
- An interim lease of land under section 15 of the Act shall in the first instance be granted for a term of three years. Such term, may, if the application for allotment of khudkasht under section 14 of the Act is not finally determined, be extended from time to time, so however that no such extension shall at any one time be granted for a period exceeding one year.
