Section 12(2) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(2)The Colony Tehsildar shall, on receipt of an application for allotment:-(a)immediately register it in a register to be maintained in the Tehsil in Form IV and issue to the applicant a receipt in Form V, and,(b)scrutinise these applications and verify the particulars mentioned in the application with reference to relevant entries in the land records and may also conduct such enquiry as may be necessary as regard the rights and eligibility of the applicant for allotment under these rules.
