Section 7(4) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(4)If in any such application, any person makes a statement which is false or which he knows to be false or has reason to believe to be false or does not believe to be true and secures allotment on the basis of such false statement, the allotment so made, shall be liable to cancellation at any time after the allotment and the allottee shall not be entitled to any compensation whatsoever:[Provided that no allotment shall be cancelled under this sub-condition unless an opportunity of being heard has been given to the allottee.] [Inserted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.]
