Rajasthan Land Revenue (Allotment of Agricultural Land to Youth Clubs in Rural Areas, Order Under Section 102) Rules, 1956

The Rajasthan Land Revenue (Allotment of Agricultural Land to Youth Clubs in Rural Areas, Order Under Section 102) Rules, 1956

Published vide Notification No. F. 6(101) Revenue B/Gr. 1/61, dated 14-7-1962; published in Rajasthan Gazette Part 4-C, Dated 22 11-62, p. 609

RJ633

In exercise of the powers conferred by section 103 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), the State Government hereby directs that subject to availability, land for agricultural purposes such as the establishment of model agricultural farms, growing of fodder or manual plant, demonstration of improved varieties of food-crops or of improved agricultural practices, making of compost-yards etc. may, on application be allotted by the Collector to a Youth Club established in the rural areas under the Community Development Programme, on the following terms and conditions, namely-

1. The land to be allotted shall be culturable unoccupied, Government land: and the maximum area to be allotted to each Youth Club shall not exceed two acres.
2. The land shall be given on a lease for a period not exceeding three years, in the first instance; and the lease shall be renewable after three years for a similar period, provided the terms and conditions of allotment are duly observed by the Youth Club.
3. No Khatedari rights shall accrue to the Youth Club, or to any individual member thereof.
4. Rent at a nominal rate, to be fixed by the Collector shall be payable by the Youth Club.
5. The land shall be used for the purpose for which it is allotted and for no other purpose.
6. The land shall not be sublet, or transferred, or alienated in any other manner.
7. The income derived from the land shall be utilised only for the benefit of the Youth Club or for such other purposes as the Vikas Adhikari may specify.
8. The lease may be terminated for contravention of any of the above conditions, or for the non-payment of the rent of the land for any year, or by six months notice.
9. No compensation shall be payable to the Youth Club in the event or resumption of land under clause (8).
10. The above scheme be in force as an experimental measure for three years, whereafter the question of its further continuance, or otherwise, shall be considered.