Section 24(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

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State of Rajasthan - Subsection

Section 24(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(3)That I am a landless person as defined under Rule (2)(xiii) of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.I, therefore, hereby, request that I may be allotted Government land in the area of the Indira Gandhi Canal Colony under the the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.

	Yours faithfully,
Date : …......................	Signature of applicant with full present address
Place: …......................

VerificationI, ................. Son of ........ age by caste................ resident of ............... do hereby solemnly state and affirm that the particulars given in para No. 1 to 3 above are true to my knowledge and belief.Signature of Applicant.Certificate of Director of AgricultureI hereby certify that the applicant is an unemployed Graduate in Agriculture/Agricultural Engineering and has been selected by me for allotment of land in the area of Indira Gandhi Canal Colony. He may be allotted land according to the Rules and a copy of the Certificate of giving over possession may be forwarded to me for record under Rule 12 (7).Director of AgricultureForm VII[See Rule 12(2)]Register of applications for allotment of Government land in Indira Gandhi Canal Colony area to unemployed graduates in Agriculture/Agricultural Engineer.

S. No.	Name of applicant with parentage &particulars	Date and time of receipt of application	Year of passing B. Sc. (Agr.) B.E. (Agr. Engg.)Examination.
1	2	3	4

Whether holds any land in his own name or in thename of any member of his joint family if so, details of suchholdings	Recommended or not	Date of recommendation	Remarks
5	6	7	8

Form VIII[See Rule 12(2)]Acknowledgement of Receipt of ApplicationReceived application of Shri............... S/O............. Resident of village/chak................. Tehsil............ District........... for allotment of Government land in Indira Gandhi Canal Project area under Rule 12 of the the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 on .............. at........... A.M./P.M. and registered at S. No. .......... of the register maintained for the purpose.Director of Agriculture,Government of Rajasthan, JaipurForm IX[See Rule 12(5)]Shri .....................................Sub:- Allotment of Government land to landless Agriculture Graduates.Ref:- Your application for allotment dated.............Your application received through the Commissioner Colonisation, Indira Gandhi Canal Project, Bikaner was considered and that:-

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State of Rajasthan - Subsection

Section 24(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975