Section 17A(g) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(g)The unemployed Graduate in Agriculture or Agricultural Engineering, as the case may be, shall use the land allotted to him for personal cultivation and he shall not be allowed to transfer, sub-let or mortgage it to any other person except to mortgage it to a Land Mortgage Bank or any other financial institution approved by the Government for the purpose for obtaining loans for agricultural purposes in relation to the said land. In case such Graduate is employed within five years of the date of allotment anywhere, the land allotted shall be resumed to the Government and all instalments recovered shall be refunded but compensation shall be given for the expenditure incurred by the allottee on the development of the land.]
