Section 7(4) in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
(4)[ In case the allottee fails to take possession of the land allotted to him within six months from the date of allotment, the allotment shall be deemed to have been cancelled and the land shall thereupon be available for re-allotment to any other person under these rules.] [Inserted by Notification No. F. 7(183) Irg./62, dated 09.09.1996 - Rajasthan Gazette, Part IV-C, dated 16.02.1967.]
