Section 15(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)Any transfer of land by sale, gift or in any other manner effected after the 15th day of October, 1955, reducing the area of land held by any person shall not be taken into account while computing the area of land held by him and for purposes of determining his eligibility for allotment, it shall be taken for granted that no such transfer had taken place.
