Section 13(8) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(8)[ The allotment order shall be issued by the Allotting Authority to the allottee in the prescribed Form XII through a registered letter with A.D. The allotment shall be cancelled if the allottee does not turn-up and take possession of the allotted land within three months from the service of the allotment order.] [[Substituted by Notification No. F. 4(2) Col./92, dated 30.6.1993 - Rajasthan Government Gazette, Part IV-C, dated 15.7.1993, page 82, for the following:-'(8) The allotment order shall be issued by the Allotting Authority in Form XII.']]
