Section 8 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
8. Form of application for allotment.
(1)Application for allotment shall be submitted in Form III.(2)All applications for allotment shall be verified as a plaint under the Code of Civil Procedure, 1908 (Central Act of 1908).(3)An application for allotment may be presented in person to the Sub-Divisional Officer or may be sent by registered post.
