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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(3) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

(3)The Rajasthan Colonisation (General Colony) Conditions, 1955,and I further undertake to pay the price or premium of the lands allotted under the Conditions.DatedYours faithfully,(Signature of the applicant)Annexure-VI[See Condition 7(5)]Register of application for allotment Office of Assistant Colonisation Commissioner/ Sub-Divisional Officer.
S. No. Date Name of the applicant Address Kind of allotment claimed (whether GhairDakhilkari or small patch) Remarks
1 2 3 4 5 6
           
           
Annexure-VII[See Condition 7(5)]Acknowledgement Receipt of ApplicationReceived application of Shri ............... s/o ......... R/o.......... Tehsil ....... District....... for allotment of land under Rajasthan Colonisation [Allotment of Government Land to Ghair Dakhilkar Tenants in Paintalisa Area] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] Conditions, 1970 on.......... and registered at Serial No. .......Assistant Colonisation Commissioner orSub-Divisional Officer.