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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(j) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(j)If it is discovered at any time that the declaration referred to in clause (d) is false then the excess and if the purchaser fails to cultivate the land personally then the whole of the land sold may be resumed by the Government without payment of any compensation.