Section 15(3) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(3)Physical possession of the allotted land shall be delivered to the allottee within fifteen days from the date of allotment and, thereupon, a sanad shall be issued in Form VI to the allottee on payment of a fee of rupees five to be credited to Head "IX-Land Revenue (i) Miscellaneous-'VII Miscellaneous.] [Substituted by No. F. 6(9) R/19/71, Dated 10-8-71; published in Rajasthan Gazette Part IV(C)(I), Dated 23-1-75, p. 602.]
