Section 8(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)A person applying for allotment of Government land shall be required to file with his application an affidavit duly certified by a Magistrate or an Oath Commissioner giving true information therein on the following:-(a)Permanent place of his residence and the place where he [ordinarily] [Substituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] resides and earns his livelihood specifying the name of village, district and state;(b)Whether he is a landless tenant or whether he or any member of his joint family has in his name a tenure-khata of land held under proprietary, mauroosie or Khatedari rights in the village or at any other place. In the latter case class of land (i.e. Irrigated or Barani) its area, class of tenure, and place of its location shall be specified in detail.
