Section 7 in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(7)The Collector shall have the power to cancel any allotment/regularisation made by Sub Divisional Officer either suo-moto or on an application of any person in case the allotment/regularisation has been secured through fraud [or] [Substituted vide Notification No. F-6(5) Rev.-6/96 Pt 18, dated 13-6-2005, Published in Rajasthan Gazette Part IV-C, dated 22-6-2005.] misrepresentation or has been made against rules:Provided that no such order to the [prejudice] [Substituted vide Notification No. F-6(5) Rev.-6/96 Pt 18, dated 13-6-2005, Published in Rajasthan Gazette Part IV-C, dated 22-6-2005.] of any person shall be passed without giving such person an opportunity of being heard.
