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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

(3)The Colony Tehsildar shall submit within three months from the receipt thereof, all applications with his reporting each of them to allotting authority through the Assistant Colonisation Commissioner of the area or through such other officer as the Government or the Colonisation Commissioner may, with the previous sanction of the Government, from time to time appoint in this behalf.