Section 14(4) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(4)The Collector shall have the power to cancel any allotment made by a Sub-Divisional Office [or a Tehsildar under the rules repealed by rule 21 of the rules] [Inserted by No., Dated, published in Rajasthan Gazette Part IV(Ga)(I) Extraordinary, Dated 28-12-74.] either suo-moto or on the application of any person in case the allotment has been secured through fraud or misrepresentation or has been made against rules or in case the allottee has committed breach of any of the conditions of allotment:Provided that no such order to the prejudice of any person shall be passed without giving such person an opportunity of being heard.
