Section 6 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
6. Procedure for acquisition of rights.
- All grants made under this statement shall be initially on a Ghair Khatedar tenancy and by way of a lease for a period of 15 years from the date of the commencement of the grant. At or after the expiry of this period, the grantee, having paid to the Government all sums and outgoings (including rent, land revenue, soil advantage rate and water rate), each and all of them, due under the provisions of this statement or any other law or rule, general of special, for the time being in force and having duly observed all the stipulations herein contained or imposed by or made applicable to the grant under the provisions of the "Rajasthan Colonisation (General Colony) Conditions, 1955", or any other statement of conditions or any other law or rules issued by the Government from time to time shall be entitled to receive from the Government a "Sanad", issued under the signatures and seal of the Collector, conferring on him the rights of a Khatedar tenant on the said lands, provided that thereafter the grantee shall hold and possess the land every part thereof subject for ever to all provisions and stipulations herein contained and the tenancy shall continue till it is terminated by the operation of law or in accordance with the general or special conditions applicable thereto:Provided further that during the continuance of a Ghair Khatedari tenancy the grantee may, with the permission of the Collector, obtain Khatedari rights at any earlier date, not before seven years from the commencement of the grant in case of a grantee of a vegetable block and not before seven or five years from the commencement of perennial supply of water in the canal in case of grantee of "A" or "B" class Orchard Block respectively, if the Horticulturist has certified that the whole garden has been satisfactorily planted according to approved plan.
