Section 15(1) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1)As soon as an order of allotment is passed the Sub-Divisional Officer shall-(a)give necessary information to the Patwari then and there if the Patwari is present on the spot: and(b)direct the Patwari to make over possession of the allotted land to the allottee forthwith:(c)where the allottee is not actually given possession of the allotted land within one month from the date of the order of allotment he shall apply to the Collector who shall enforce the order unless it is stayed by a competent authority.
