Section 17(4) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(4)The Collector shall have the power to cancel any allotment made at any time, under the Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963 or under the Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973, or under any other rules so far as the allotment relates to land acquired under laws relating to agricultural ceilings either suo moto or on the application of any person, in case the allotment has been secured through fraud or misrepresentation, or has been made against 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.]
