Section 18 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
18. Cancellation of lease.
- The State Government/the Collector shall have power to cancel any allotment, or terminate any lease, as the case may be either suo-moto or on the application of any person at any time in case the allotment/lease has been secured through fraud or misrepresentation or has been made against rules or in case the lessee has committed breach of any of the conditions of the allotment or lease:Provided that no such order shall be passed to the prejudice of any person without giving such person an opportunity of being heard.
