Section 21 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
21.
The land held anywhere by a person under one or more than one lease, engagement, grant or tenure, and whether cultivated personally or let or sub-let by him, shall be taken into consideration for calculating the extent of allotment under these rules and in case of any mis-statement of facts, the whole allotment shall be liable to cancellation.
