Section 6(3) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(3)When an area declared as a saline area under Rule 4, subsequently becomes unfit or economically unviable for salt production, the Government may rescind the notification issued for this purpose under Rule 4 and all allotments made shall stand cancelled without any compensation and the area shall stand transferred to the Reserve Department.
