Section 6(2) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(2)In the public notice a period of 15 days shall be allowed for submitting an application and the period shall be reckoned from the date of affixation of the notices on the notice board of the aforementioned offices:Provided that the State Government may by special or general order reduce the period of public notice to any period less than 15 days but not less than 7 days:Provided further that the Sub-Divisional Officer, may, for reasons to be recorded in writing entertain an application for allotment of land at any time before the commencement of the meeting of the Advisory Committee convened for the purpose.
