Section 5 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
5. Procedure for Allotment.
- The allotting authority may, from time to time, fix such time and dates as it may deem proper during which it shall take up allotment of Government lands situated in the area or received for any specific purpose or class of persons or tenants and such dates may be different for different areas or different purposes or different classes of persons or tenants.
