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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(7) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(7)The land shall be liable to be resumed at any time by the Collector without payment of compensation in case of breach of any of the terms and conditions of the allotment.