Section 12 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
12. Application for Allotment of land and their Disposal.
(1)[Within the time fixed in the public notice under sub-rule (2) of Rule 11 or such further time as may, from time to time, be extended by the Allotting Authority] [Substituted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette IV-C Extraordinary, dated 9-8-1968, page 406.], any person, eligible to allotment of Government land on permanent basis under these rules, may submit to the Colony Tehsildar of the area an application in writing in Form III for such allotment.(2)The Colony Tehsildar shall, on receipt of an application for allotment:-(a)immediately register it in a register to be maintained in the Tehsil in Form IV and issue to the applicant a receipt in Form V, and,(b)scrutinise these applications and verify the particulars mentioned in the application with reference to relevant entries in the land records and may also conduct such enquiry as may be necessary as regard the rights and eligibility of the applicant for allotment under these rules.(3)The Colony Tehsildar shall submit within three months from the receipt thereof, all applications with his reporting each of them to allotting authority through the Assistant Colonisation Commissioner of the area or through such other officer as the Government or the Colonisation Commissioner may, with the previous sanction of the Government, from time to time appoint in this behalf.(4)[ The Assistant Colonisation Commissioner having jurisdiction shall scrutinise the applications submitted to him by the Colony Tehsildar and shall forward them to the Allotting Authority with his recommendation for acceptance or rejection as the case may be giving reasons therefor,] [Substituted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette, IV-C, Extraordinary, dated 9-8-1968, page 406.][x x x] [Deleted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette, IV-C, Extraordinary, dated 9-8-1968, page 406.](5)[ Applications received after due date shall be rejected without consulting the Advisory Committee.] [Substituted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette, IV-C, Extraordinary, dated 9-8-1968, page 406.]
