Section 14(3) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(3)Within 7 days of the last date for submitting applications, the lists prepared as per Sub-Condition (2) shall be affixed by the Executive Officer on his notice board. He shall simultaneously fix a date, which shall not be less than 30 days from the date of affixing of lists, time and place for drawing of lots for allotment to the persons found eligible to allotment under Sub-Condition (2).[The applicants whose applications have been rejected shall be informed in writing.] [Added by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69.][The earnest money deposited along-with the application under condition 13 (3) shall also be refunded.] [Added by Notification No. F. 13 (9) Revenue/Col/88, dated 25.03.1989-Rajasthan Gazette, Part IV-(C), dated 20.04.1989, page 3.]
