Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(2)[ [If any Government land] [Added by Notification No. F. 3(92) Col./91, dated 21.1.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C dated 4.2.1992, page 137.] allotted as uncommand/barani land [on or after 21st January, 1992, subsequently] becomes command land the allottee or his transferee, including subsequent transferee, in possession of land, as the case may be, shall pay to the State Government the price fixed for the allotment of command land under this Rule at the time of the initial allotment of the uncommand/barani land increased @ 15% per annum from the date of allotment upto the land becoming command land less the price which he has already paid for the allotment of uncommand/barani land.]Form 1[See Rule 8 (3)]List of Government Land to be Allotted.Name of Colonisation Tehsil
S. No. Name of village Name of Chak Square No./ Details of area (in bighas) Soil Class Remarks
Killa Nos. Command land Killa Nos. Uncommand land Total area
1 2 3 4 5 6 7 8
               
Signature of Allotting Authority.Form IIPublic Notice[See Rule 9(1)]Whereas ................ Bighas ( .......... Hectares) of Government land as given below is available for allotment for agricultural purposes under the Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975, this public notice is hereby issued under Rule 9(1) of the said rules and all concerned are hereby informed that any person, who is eligible for allotment of Government land under the said rules may, within .......... days of the publication of this notice, present during office hours an application in the prescribed form to the undersigned/ ................ (officer) authorised by the Colonisation Commissioner under Rule 10(1). The lists of Government land to be allotted may be seen on the Notice Board of the office of the undersigned and on that of the concerned Colonisation Tehsil.Issued under my hand and seal on this ............. day of..........Signature of the Allotting Authority.
(Seal)[Form III xxx] [Deleted by Notification No. F. 4(11) Col./98, dated 16.8.1999-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 28.8.1999, page 109(5).= 2001 RSCS/Part II/page 271/H. 184. The existing 'Form III'.]
Form IV[See Rule 11 (1)]Name of Colonisation Tehsil.................
S. No. Date Name of Applicant Present Address Remarks
1 2 3 4 5
         
         
Signature of Allotting Authority....Form V[See Rule 11(1)]Acknowledgement of Receipt of ApplicationReceived application of Shri/Shrimati ..................... son of ....................... resident of village/chak ............ Tehsil........................ District .......... for allotment of land under the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 on ............ (date) and registered at Serial No.Signature of Allotting Authority.Form VI[See Rule 12(2)]Application for allotment of landToThe Director of Agriculture,Government of Rajasthan,Jaipur.Sub: - Application for allotment of land under Rule 12 of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.Sir,I........................ S/o........... Caste.......... resident of....... Tehsil District hereby submit as under:-