(4)The Gram Sabha may cancel an allotment made to any person for violating the conditions of allotment and may evict the person from the allotted land. The lands comprising the allotment so cancelled may thereafter be allotted by the Gram Sabha to other members of the Gram Sabha in accordance with the provisions of this Act.Explanation. - For the purpose of this section, 'landless person' shall include a person who does not own or hold land in excess of such area as may be prescribed.
