Section 11(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)The Allotting Authority shall scrutinise the applications and the affidavits annexed thereto and shall verify the particulars mentioned therein with reference to the relevant entries in the land record and shall conduct or get conducted such enquiry as he may consider necessary for finding the true state of facts mentioned in applications:Provided that such scrutiny, verification and enquiry shall as far as possible be made at the Headquarters of the Colonisation Tehsil or Revenue Tehsil, in which the land is situate.
