Section 26(j) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(j)If it is discovered at any time that the declaration referred to in clause (d) (ii) is false, the land in excess and if the purchaser fails to cultivate the land personally, the entire land sold, may be resumed by the Collector without payment of any compensation.
