Section 20(2) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(2)To bring one third of the culture-able area of the grant under cultivation within one year from the date of the commencement of the grant and thereafter always to keep one-half of the area under cultivation:[Provided that all kinds of new allot-tees like ex-jagirdars, landless tenants, ex-soldiers, muslim evictee's, gram panchayats, disabled ex-servicemen and dependent of deceased defence personnel, political sufferers, gallantry award holders, declared landless tenants of Bhakra (Punjab), displaced agriculturists or ousters, Gadoliya Lohars and all other special categories of allot-tees who have been allotted or are to be allotted land in Colony on a price fixed by the State Government, shall be bound to occupy and cultivate the whole of the allotted land within 2 years of the date of handing over possession. If the land is not cultivated within 2 years, the allottee shall be served with a notice to bring the land under cultivation and even then if the land is not cultivated personally before the end of the third year by him to the satisfaction of the Collector, the allotment shall be cancelled by the allotting authority and the land shall stand resumed to the State Government without payment of any compensation:Provided further that the allotment so cancelled shall be restored if the allottee comes forward and undertakes that he will cultivate the land after restoration.] [Added by Notification No. F. 22(30) Revenue/Col./65, dated 19.01.1968-Rajasthan Gazette, Part IV-(C), dated 15.02.1968, page 1061.]
