Section 7 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
7. Applications for allotment of land.
(1)Within the time prescribed under condition No. 6 a Ghair Dakhilkar tenant eligible for allotment of Government land on permanent basis under these rules may submit to the Assistant Colonisation Commissioner concerned, an application in writing in the form given in Annexure V.(2)The applicant shall furnish full particulars in regard to the following points:-(a)Permanent place of his residence and the place where he ordinarily resides and earns his livelihood giving the name of the village, Patwari Circle, Tehsil, District and the State.(b)Whether he or any member of his joint family had in his name any land other than the Ghair Dakhilkar land or a tenure khata of land held under proprietary, Mourusi or Khatedari rights in the village or any other place on or before 15-11-1959.(c)Full particulars of such land, its tenure, soil classification, whether irrigated or Barani and location shall be given in detail, particulars of land sold or transferred by him or any member of his family after 15-11-1959 shall also be given.(3)A Ghair Dakhilkar tenant applying for allotment of Government land shall also file along-with his application an affidavit duly verified by a Magistrate or an Oath Commissioner appointed by the Board of Revenue or a Notary Public, testifying the correctness of the particulars given in the application.(4)If in any such application, any person makes a statement which is false or which he knows to be false or has reason to believe to be false or does not believe to be true and secures allotment on the basis of such false statement, the allotment so made, shall be liable to cancellation at any time after the allotment and the allottee shall not be entitled to any compensation whatsoever:[Provided that no allotment shall be cancelled under this sub-condition unless an opportunity of being heard has been given to the allottee.] [Inserted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.](5)The Assistant Colonisation Commissioner shall on receipt of an application for allotment, issue to the applicant a receipt prescribed in Annexure VI and shall forthwith register it in a register maintained for the purpose in the form prescribed in Annexure VII.
