Section 13A(4) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(4)Enquiry and report on application. - (i) On receipt of an application the allotting authority shall immediately register it in a register to be maintained in his office on form XX and shall issue a receipt to the applicant in form XXI.(ii)The allotting authority shall scrutinise the applications and the annexed affidavits and shall verify the particulars contained 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 his satisfaction.(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.](iv)If it is discovered at any time that any information submitted by any applicant is false, or if any allottee fails to cultivate the land personally the entire land allotted may be resumed by the Allotting Authority without payment of compensation.
