Section 8 in Rajasthan Tenancy (Government) Rules, 1955
8. Application for allotment of house-sites to tenants.
- Applications for house-sites should be made in writing to the Tehsildar of the Tehsil concerned if the house-site applied for is situated in a village which has not got a Village Panchayat, and in other cases to the Village Panchayat, and should clearly specify the land required, the purpose for which it is required i.e. whether for constructing a Pucca house, Kucha house, Patore, Ekdhalia, Nohra or Bara. The applicant must also give full details of his holding in the village in which he wants a house-site, and if he holds land in more than one village, he should give particulars of all his holding and should indicate the village in which he wishes to enjoy the concession allowed by Section 31 [(1)] [Inserted by Notification Dated 11-10-1961, Published in Rajasthan Government Gazette, Part IV(C), Dated 9-11-1961.] of the Act. The applicant should also state clearly in the application that he does not posses a house in the abadi of the village in which he wants the house-site.
