Section 17(8) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(8)Power to resume lands for roads, railways etc.- On receipt of a requisition in writing from the Collector, to peacefully permit him to take possession of and finally to resume for the Government, so much of the said lands as may from time to time, in the opinion of the said Collector, be required for the construction, repair or maintenance of railways and roads to be constructed at public expense by the Public Works Department or any works connected therewith, and be bound to accept it, full satisfaction and compensation for the same an equal area of land elsewhere on the canal or such other form of compensation as the Collector may determine, together with any compensation which the Collector may consider reasonable on account of the cost of any improvements made by the grantee on the lands resumed by Government. The land given in exchange, if any, under this clause shall be held by the tenant on the same conditions in all respects as the land resumed.
