Section 7(4) in The Rajasthan Colonisation Act, 1954
(4)No person shall be deemed to be a tenant or to have any right or title in the land allotted to him until such a written order has been passed and he has taken possession of the land with the permission of the Collector, and after possession has been so taken, the grant shall be held subject to the conditions declared applicable thereto [:] [Substituted by Rajasthan Act No. 5 of 2007, w.e.f. 31.5.2007 = 2007 RSCS/Part II/page 295/H. 241.][Provided that where the allottee dies after such written order has been passed but before taking possession of the allotted land, his spouse or in case the spouse is not alive his legal heirs dependent on him may take possession of the allotted land.] [Added by Rajasthan Act No. 5 of 2007, w.e.f. 31.5.2007 = 2007 RSCS/Part II/page 295/H. 241.]
