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State of Rajasthan - Section
Section 22 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
22. [ [[Deleted by Notification. No. F. 4(24) Revenue/Col./82, dated 26.9.95 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 31.10.95, page 131 (2) = 1996 RSCS/Part II/page 52/H. 36 the existing provision was:
'22. Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected by the Allotting Authority, and such order or decision of the Allotting Authority has been upheld in the first appeal, shall, if he prefers a second appeal or a revision, deposit 25% of the reserve price of such land as security in the Government Treasury and furnish copy of the treasury challan with the memo of Appeal, Revision or Review. In case of failure to make such deposit the second appeal or the revision or review shall not be entertained.']]x x x]Form I[See Rule 11 (i)]Public NoticeWhereas ............. Bighas of Government lands situated in village ............ of Tehsil ............ is available for allotment for agriculture purposes under Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978, this public notice is hereby issued under Rule 11 (i) of the said Rules and all concerned are hereby informed that any person who wishes to apply for allotment of any of the lands available for allotment should apply to the Tehsildar concerned within one month of the publication of this notice in the prescribed form. The list of the lands available for the allotment may be seen at the Tehsil office during office hours on any working day between the date of this public notice and the date of expiry of the period for submission of application.Issued under my hand and the seal of this office ............... day of.................Signature and Designation of Allotting Authority.Form II[See Rule 12(i)]Application for Allotment of LandToThe TehsildarTehsil ...............District..............Sub. - Application for allotment of land under the Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978.Sir,[I/We] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/page II/page 792/H. 622 for the following: 'I'] ................... Son of ................. Caste.............. occupation ......... Permanent resident of ......... Tehsil ............ District.........[; or [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/page II/page 792/H. 622 for the following: 'hereby state as under:-'](In case of married applicant)We, Shri .......................... S/o .............................. Age .......... Caste .................... Occupation ............ (husband), and Smt. ...................... W/o .................... Age ............. Caste ........................ Occupation.......... (wife), permanent R/o ...................... Tehsil.................. District ...... of Rajasthan, hereby state as under.]| Particulars to be stated | (1) | that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a displaced agriculturist within themeaning of clause (iv) of Rule 2 of the above rules,[my/our] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'my'.]lands, particulars whereof are given on the margin having beenacquired for the construction. |
| Of ....... Project ....... of its canals ....... of .........other works. | that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a landholder whose lands, particularswhereof are given on the margin 4 have been sub-merged..................... reservoir constructed on 4 Project oracquired for the construction of canals etc. | |
| Or | ||
| that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a landless tenant. | ||
| Or | ||
| that[I/We am/are] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'I' and 'am' respectively.]a member of the Scheduled Caste/ScheduledTribe and[my/our] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following words: 'my'.]caste is........ | ||
| Or | ||
| that the[applicant/applicants] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'applicant'.]is /are in a PanchayatSamiti/Panchayat. | ||
| that[I/We] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'.]hold the under-mentionedlands............................ | ||
| (2) | [I/We] [Substituted by Notification No. F. 4(13) Col/88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I'.]do not hold any land. |
| Name of Village | Name of Tehsil with name of District | Khasra Area number | Soil Class |
| Nahari Chahi | (Irrigated from canals, irrigated by wells,situated in Khasra No. .....) | ||
| Talabi (Irrigated from tanks) | |||
| Tankbed, | |||
| Dehri, | |||
| Sailabi, | |||
| Barani, | |||
| Banjar | |||
| (3) that[I/We] [Substituted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622 for the following word: 'I']own ................... Cattle ploughs. |