(4)Thereafter, the Tahsildar shall make such enquiry as he thinks fit and if satisfied that the applicant is eligible under these rules for the grant of land applied for he may, subject to the provisions of Rules [5,6, 7 and 24] [Substituted for the figures and word '5, 6 and 7' by GSR 297, dated 31-8-1972, w.e.f. 1-9-1972.] pass an order granting the land:[Provided that such an order may be passed in the joint name of the applicant and his wife, where the Tahsildar is satisfied that the wife is living with the applicant and she fulfills the requirement as to eligibility and other conditions referred to under these rules for the grant of land.] [Proviso inserted by Notification No. RD68 LGP 87, dated 17-12-1999, w.e.f. 18-12-1999.]
