Section 21 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
21. Cancellation of Allotment.
- If at any time it is discovered that any allotment of Government land was made under these rules upon an incorrect statement of facts made in the application or in the affidavit or any other document produced by an allottee, the Allotting Authority, may order cancellation of such allotment and may also order re-entry upon and taking possession of the land without payment of any compensation [and the amount of instalments already paid shall be forfeited] [Added By Notification No. F. 4(15) Col./92, dated 17.2.97-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25.3.97, page 280(2). [w.e.f. 17.2.1997] = 1998 RSCS/Part II/page 291/H. 257.]:Provided that no such order shall be made without giving the person, likely to be affected thereby, an opportunity of being heard.
