Section 25(1) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(1)Except as provided in Sections 15 and 16 of the Act no compensation shall be payable by Government in respect of the exercise of any right reserved or conferred by the terms of any grant, except as provided hereunder:-(a)For damage by exercise of reserved rights. - reasonable compensation for actual damage directly occasioned by the exercise by Government of all or any of the rights reserved to itself other than those relating to construction of watercourses or creating of rights of way or exercise of the existing rights of way, water and other easements.(b)For resumption of grant. - On resumption of the whole or any portion of the land, otherwise than on exchange or for breach of conditions, a proportionate reduction of the rent or a proportionate refund of the purchase price if any paid.(c)For exchange of land. - On exchange under clause 9 of condition 17 reasonable compensation for improvements effected on the land by the grantee and where a land of equal value and advantage cannot be allotted in exchange, reasonable compensation for the difference in the value of the two lands in the latter case, the compensation being payable by the grantee or tenant receiving in exchange the land of greater value.
