Section 4 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
4. Disposal of pending applications.
(1)Applications for allotment of land presented under the Pre-1955 Conditions and the Post-1955 Rules shall be deemed to have been presented under these rules.(2)Out of the applications mentioned in sub-rule (1), applications pending at the commencement of these rules shall be heard and decided under and in accordance with the provisions of these rules.(3)Where an application as is referred to in sub-rule (1) has already been decided by any competent authority and the allotting authority finds that the allotment order passed on such application is inconsistent with the provisions of these rules, it shall, of its own motion, review the order and shall, after giving the affected person an opportunity of being heard, decide the application under and in accordance with the provisions of these rules.(4)[ While deciding an application in the case of a temporary cultivation lease holder under sub-rule (3), if the allotting authority finds that an [adult son or adult daughter] [Substituted by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] of such lease holders is otherwise eligible for allotment of land under these rules, he shall serve a notice providing an opportunity to such [adult son or adult daughter] [Substituted by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] for presenting an application for allotment of land as a landless person within a period of 30 days from the date of service of such notice and if he presents an application in pursuance of such notice the same shall be heard and decided in accordance with the provisions of these rules.] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 11.01.1983, page 333.]
