Section 4(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)Where an application as is referred to in sub-rule (1) has already been decided by any competent authority and the allotting authority finds that the allotment order passed on such application is inconsistent with the provisions of these rules, it shall, of its own motion, review the order and shall, after giving the affected person an opportunity of being heard, decide the application under and in accordance with the provisions of these rules.
