Section 12(1) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(1)[Within the time fixed in the public notice under sub-rule (2) of Rule 11 or such further time as may, from time to time, be extended by the Allotting Authority] [Substituted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette IV-C Extraordinary, dated 9-8-1968, page 406.], any person, eligible to allotment of Government land on permanent basis under these rules, may submit to the Colony Tehsildar of the area an application in writing in Form III for such allotment.
