Section 13 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
13. Applications for allotment.
- [(1) All applications for the allotment shall be in the form of a plaint in form V and shall be submitted to the Executive Officer within 30 days of the date of publication of allotment notice in Form "IV".] [[Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for the following:-'(1) All applications for allotment shall be in Form V and be submitted to the Executive Officer within 30 days of the date of the publication of allotment notice in Form IV. the applications shall be verified by the applicants as a plaint according to the provisions of the Code of Civil Procedure, 1908. It shall also be accompanied by an affidavit duly attested, swearing therein all the facts as mentioned in the application.']](2)The Chairman of the Committee by a general order may extend the period of submission of applications by 15 days. Applications which are submitted after the prescribed or extended time, as the case may be, shall not be taken into consideration.(3)The applications shall be submitted with or on a court fee stamp of Re. 1/- and shall be accompanied by an earnest money of Rs. 25/- in case of person belonging to low income group and Rs. 50/- in case of others. No earnest money deposit shall be necessary in case of persons belonging to Scheduled Castes or Scheduled Tribes.
