Section 15 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
15. Order of Allotment.
(1)As soon as an order of allotment is passed the Sub-Divisional Officer shall-(a)give necessary information to the Patwari then and there if the Patwari is present on the spot: and(b)direct the Patwari to make over possession of the allotted land to the allottee forthwith:(c)where the allottee is not actually given possession of the allotted land within one month from the date of the order of allotment he shall apply to the Collector who shall enforce the order unless it is stayed by a competent authority.(2)[ All order to allotment shall be in Form V and a copy of the same together with a trace of the land, shall be given to the allottee.(3)Physical possession of the allotted land shall be delivered to the allottee within fifteen days from the date of allotment and, thereupon, a sanad shall be issued in Form VI to the allottee on payment of a fee of rupees five to be credited to Head "IX-Land Revenue (i) Miscellaneous-'VII Miscellaneous.] [Substituted by No. F. 6(9) R/19/71, Dated 10-8-71; published in Rajasthan Gazette Part IV(C)(I), Dated 23-1-75, p. 602.]
