Section 8 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
8. Disclosure of certain information.
(1)A person applying for allotment of Government land shall be required to file with his application an affidavit duly certified by a Magistrate or an Oath Commissioner giving true information therein on the following:-(a)Permanent place of his residence and the place where he [ordinarily] [Substituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] resides and earns his livelihood specifying the name of village, district and state;(b)Whether he is a landless tenant or whether he or any member of his joint family has in his name a tenure-khata of land held under proprietary, mauroosie or Khatedari rights in the village or at any other place. In the latter case class of land (i.e. Irrigated or Barani) its area, class of tenure, and place of its location shall be specified in detail.(2)A person claiming allotment of Government land on the basis of his being temporary cultivation lease holder thereof shall furnish the following additional information :-(a)Full details of Government land held by him under temporary cultivation leases in the village or at any other place in 1[any] State.(b)Whether his temporary cultivation has been shifting i.e. changing periodically from one land to another or whether he has been cultivating the same land continuously and if so from what year; and(c)Whether any specific entry has been made with regard to his lease in the Settlement records, such as S[Ta-Ekhtetam] [ubstituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] Bando-Bast or "Chousala" etc.(3)A person claiming allotment of Government land on the strength of any special lease granted to him in the past (such as lease under Grow More Food Campaign or lease to a Co-operative Society of which he was a member) or under any other specific claim such as reservation of certain areas for specific purposes or for any particular class of persons or tenants, shall furnish full details of his lease claim together with certified copies of documents, if any, supporting his claims.
