Section 22(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)The Colonisation Commissioner shall have the powers to cancel any allotment made by an Allotting Authority under these rules either suo moto or on the application of any person in a case where the allotment has been made against the rules:Provided that no such order to the prejudice of any person shall be passed without giving such person an opportunity of being heard.
