Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 28 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

28. Powers of Colonisation Commissioner.

- The Colonisation Commissioner will have power to issue instructions and lay down the procedure for the preparation of records in respect of reservation of lands and their allotment and sale.Form I[See Rule 5(1)]List of Government LandsName of Tehsil Colonisation R.C.P. ............. District
S. No. Name of village or Chak Khasra No. or square No.
1 2 3
     
     
     
     
Details of Area Remarks
Killa Nos command Killa No's uncommand Ghair mumkin Total Soil class
4 5 6 7 8 9
           
           
           
           
Form II[See Rule 11 (1)]Public NoticeWhereas .......... Bighas of Government Land situated in village.......... of Tehsil............ is available for allotment for agricultural purposes under the Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967, this public notice is hereby issued under Rule 11 (i) or the said Rules and all concerned are hereby informed that any person who wishes to apply for allotment of any of the lands available for allotment should apply to the Colony Tehsildar concerned within two months of the publication of this notice in the prescribed form. This list of the lands available for the allotment may be seen at the Colony Tehsil office during office hours on any working day between the date of this public notice and the date of expiry of the period for submission of application.Issued under my hand and the seal of this office............. day of......Signature and designation of allotting authorityForm III[See Rule 12(1)]Application for Allotment of landTo,The [Colony] [Added w.e.f. 18-12-1967, Rajasthan Government Gazette IV-C, Extraordinary, dated 9- 8-1968, pages 406-406(3).] Tehsildar[Indira Gandhi Canal Project] [Substituted w.e.f. 18-12-1967, Rajasthan Government Gazette IV-C, Extraordinary, dated 9-8-1968, pages 406-406(3).].............District.............Sub:- Application for allotment of land under the Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967.Sir,I ....................................... Son of................ Caste.............. Occupation .................. Permanent resident of .................. Tehsil.......... District hereby submit as under:That I am landless tenant within the meaning of clause (ix) of Rule 2 of the above rules of caste..............OrThat the applicant is the Panchayat Samiti within the meaning of clause (xiv) of Rule 2 of the above rules.OrThat I am a person having less land than the limit prescribed in clause (b) of Rule [19] [Added w.e.f. 18-12-1967, Rajasthan Government Gazette IV-C, Extraordinary, dated 9- 8-1968, pages 406-406(3).] of the above rules.That I hold the under mentioned lands /do not hold any land.
  Soil Class With Area  
Name of village Name of Tehsil with name of District Khasra No. with area Nehri or irrigated by other source, Barani Tenure or on Temporary cultivation or underspecial
         
         
Note. - In case of tenure lands, mention the kind of tenure. In case of temporary cultivation, state whether it is shifting or cultivating the same land continuously and whether any special entry has been made with regard to his lease in the settlement or revenue records and in case of special lease, such as, lease under Grow More Food Campaign [x x x] furnish full details of lease together with certified copies of document if any, supporting his claims.