Section 8(1) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(1)The Assistant Colonisation Commissioner shall scrutinise all applications received by him within the prescribed time and shall verify the correctness of particulars mentioned therein with reference to relevant entries in the land records and may also for this purpose conduct necessary enquiry as he may deem [proper] [Substituted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95, for 'necessary'.] with regard [to] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] the rights and eligibility of the applicant for allotment under these Conditions. A joint family shall, for the purpose of its existing holdings, as also for allotment of land under these Conditions, be deemed to be one person and shall be dealt with accordingly.
