Section 17A in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
17A. [ Cancellation of allotment. [Added by Notification dated 23.05.1972 - Rajasthan Gazette, dated 24.08.1972.]
- The Collector of the district shall have the power to cancel any allotment made under these Rules, either suo motu or on the application of any person, in case the allotment has been secured through fraud or misrepresentation, or has been made against the rules or in case the allottee has committed breach of any of the conditions of allotment:Provided that no such order, to the prejudice of any person, shall be passed without giving such person an opportunity of being heard.] [Added by Notification No. F. 4(3) Col./2001, G.S.R. 40, dated 24.08.2006 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 26.08.2004, page 61(2), w.e.f. 24.08.2006 = 2007 RSCS/Part II/page 260/H. 201.]
