Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(j) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

(j)If it is discovered at any time that the declaration referred to in clause (d) is false than the excess, and if the purchaser fails to cultivate the land personally, then the whole of the land sold may be resumed by the Government without payment of any compensation.