33. Cancellation of allotment or rights over land.
(1)Notwithstanding anything to the contrary contained in sections 22 to 28 of this Act, the Collector or the Settlement Officer or the Assistant Settlement Officer or any other Revenue Authority may cancel an allotment of land or the rights conferred on the land holder for any of the following grounds :-(a)non-payment of land revenue, taxes, cesses and rates assessed or imposed under any law for the time being in force in respect of the land, or(b)that the certificate, etc was obtained by means of any mala fide misrepresentation of facts, essential to justify the grant thereof, or(c)that the certificate, etc was obtained with deceit or illegally or fraudulently by any mala fide concealment of material facts from the Revenue Officer and his subordinates or officials of Revenue Department or private individual, or(d)that a decree or order passed by a competent court in a suit or other proceedings, with respect to the holding for which a certificate etc. was granted, show that the holder was not entitled to such certificate etc., or(e)that the land has been used for any other purpose than the original one for which the land was allotted without written permission of the Government or any other revenue authority as prescribed, or(f)that the land has been acquired by the Government for any purpose according to the provisions of any law in force for the time being relating to acquisition of the land in public interest, or(g)that the land allotted for purposes other than house site is left undeveloped or reclaimed within three years from the date of allotment, or(h)violation of any of the terms and conditions of any agreement or undertaking into which the land holder has entered with the Government, or(i)any Pass or Certificate obtained without approval of appropriate authority, or(j)notice or application for cancellation or relinquishment has been submitted by the landholder, or(k)there is sufficient reason to believe that the use of land is against public health or public safety or general public good.Explanation. - Any land allotment or settlement sought or obtained in a benami transaction is deemed to be mala fide misrepresentation of facts.(2)No certificate shall be cancelled unless the holder or the person having interest therein is given reasonable opportunity of showing cause against such cancellation.(3)No compensation shall be payable by the Government on account of such cancellation of any allotment or right over land under this Act. However, if the allottee has put up any constructions on the land, he shall be allowed a reasonable opportunity to remove the same.CHAPTER - V Settlement of Land For House Site In Urban / Notified Town Area
