Section 17(11) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(11)To disclose by written acknowledgement to the officer authorised to make the grant when the grant is applied for:-(i)if he is in the service of the Government; or(ii)if he or any member of his family or any of his co-sharers in any other tenancy has previously received from the Government any 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 has been applied, require to be disclosed.Explanation. - In this clause expression "member of his family" means the wife or any decedent of the grantee or of his paternal grant father or father, and such other person, who is or has been, prior to 31st December, 1947, a member of the joint family of the grantee.
