Section 20(g) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(g)The State Government in the Colonisation Department or the Colonisation Commissioner, as the case may be, reserves the right to reject any bid without assigning any reason therefor and to withdraw any lot or lots from [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.] at any time without assigning any reasons:
