Section 24 in The Rajasthan Colonisation (General Colony) Conditions, 1955
24.
Where any breach of condition is of the nature of an omission to do or perform any act and such act can be got done or performed departmentally or otherwise, the Collector may, without prejudice to any other rights conferred upon the Government or any other action taken against the defaulter under the Act or this statement order the said act to be got done or performed departmentally or through such agency as he deems fit and may order recovery of the cost incurred thereon from the grantee in advance or with the next instalment of rent or land revenue as arrears of land revenue.Compensation and Arbitration of Disputes
