Section 20(ii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(ii)declares in writing before the officer conducting the auction that he does not hold any land in his own name or in the name of any member of the joint family anywhere in India or if he holds land the total area of the land already held and of the land that he wishes to purchase at the [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.] shall not exceed the ceiling area.
