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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(v) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(v)if the tenant wilfully causes a breach of the canal or distributory or commits a gross and repeated encroachment or trespass on any of the areas reserved for village forest, Charagah or un-allotted village site and on any public roads or thorough-fare.