Section 12A(v) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(v)An Ex-Servicemen desiring allotment of land shall submit his application for allotment in triplicate in form XIV to the Collector of the district along-with an affidavit that he is an Ex-Servicemen under these rules, who shall immediately register it in a register maintained by him in form XV and issue to applicant receipt in form XVI. The application so submitted shall be verified by the applicant as plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) and the affidavit, containing true and correct factual information as required in the application shall be verified by a magistrate or an Oath Commissioner.