Section 12A(vii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(vii)The Collector of the district shall send two copies of the application along-with report in form XVII to the Colonisation Commissioner who shall keep one copy of the application in his office and forward the other copy with report in form XVII to the concerned Allotting Authority for allotment of land. The Allotting Authority shall register such application in the register to be maintained by him in form XV. The Allotting Authority, after satisfying himself about the eligibility of the applicant shall allot each applicant Government land to the extent provided in sub-rule (2) of Rule 5 out of the area reserved for such applicant on the terms and conditions as laid down in these rules.
