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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3)(iv) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984

(iv)Applications received after the time fixed in the public notice issued under sub-rule (2) or after the extended time under sub-rule (2) shall not be considered and shall be filed in a separate file kept for the purpose, unless the Allotting Authority desires to consider, any application received late as a special case for reasons to be recorded in writing.