Section 20(j) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(j)If it is discovered at any time that the declaration referred to in sub-clause (ii) of clause (b) is false or if the purchaser fails to cultivate the land personally, the entire land sold may be resumed by the Allotting Authority without payment of any compensation.
