Section 17(4) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(4)Disclosure of information. - To disclose by written acknowledgement to the officer authorised to grant the lease when it is applied for-(i)if he is in the service of the Government; or(ii)if the or any member of his family or any of his co-sharers in any other tenancy has previously received from the Government any lease or grant of land; and(iii)such other information or in-formations as the Government may from time to time in the rules prescribed for grant of lands to which this act has been applied require to be disclosed.Explanation. - In this clause expression "member of his family" mean the wife or any decadent of the grantee or of his paternal grand father or father, and such other person, who is or has been a member of the joint family of the grantee on or at any time after 31st December, 1947.
