Section 15(3) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984
(3)(i)Within the time fixed in the public Notice issued under sub-rule (2) or within such time as may be extended by the Allotting Authority from time to time, any person eligible for allotment under this rule may present an application in Form IX to the Allotting Authority of the area or to any other officer authorised by the Collector.(ii)An application made under clause (i) of sub-rule (3) shall be verified by the applicant as a plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908).(iii)The applicant shall file, along-with his application an affidavit duly verified by a Magistrate or an Oath Commissioner to the effect that the factual information given by him in his application regarding his permanent place of residence, means of livelihood, extent of his land holding, if any, and other particulars are true to the best of his knowledge and or belief.(iv)Applications received after the time fixed in the public notice issued under sub-rule (2) or after the extended time under sub-rule (2) shall not be considered and shall be filed in a separate file kept for the purpose, unless the Allotting Authority desires to consider, any application received late as a special case for reasons to be recorded in writing.
