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[Cites 0, Cited by 0] [Section 13A(4)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(4)(iii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(iii)After satisfying himself about the correctness of the information submitted by the applicant the Allotting Authority shall arrange the applications according to the priority for allotment provided in sub-rule (1) of Rule 7. He shall next fix a date, time and place for deciding the applications shall and affix a notice to the effect on the notice board of his office. Such notice shall not be of less than 7 days. The Allotting Authority may decide the applications on the date and time so fixed [in consultation with the Advisory Committee. The constitution of the Advisory Committee and Quorum for the meeting of the Advisory Committee shall be as provided under Rule 13 of these Rules.] [Inserted by Notification No. F. 4(2) Col./92, dated 12.3.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 4.6.1992, page 234.]