Section 10(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)The applicant shall file with his application an affidavit containing true and correct factual information on the following points duly verified by a Magistrate or Oath Commissioner, namely:-(a)Permanent place of his residence and the place where he ordinarily resides, carries on his business or earns his livelihood specifying the name of his village, tehsil and district and showing that he is a resident of Rajasthan.(b)Whether he is a landless person or whether he or any other member of his joint family holds any land anywhere in India in his own name or in the name of any other member of the family or as co-tenant with someone else in which case the class of land held, its area, tenure and location and the exact share of the applicant in such joint family or co-ownership land shall be specifically stated.(c)Full particulars of the land, if any, which he or any other member of his joint family has transferred by sale, gift or otherwise on or after 15-10-1955 and(d)Such other information as is required in [Form as may be specified by the State Government by publication in the Official Gazette] [Substituted by Notification. No. F. 4(11) Col./1991, dated 17.1.2000-Rajasthan Gazette Extraordinary Part IV-C(I), dated 15.3.2000, page 205(1) [w.e.f. 17.1.2000] = 2001 RSCS/Part II/page 656/H. 602, for the expression : 'Form XXII'].
