Section 7(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)[ Where an Applicant is a married Agriculturist, the Application for allotment shall be submitted in the name of both husband and wife.] [Rule 7 renumbered as sub-rule (1) and sub-rule (2) added by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 20. = 2002 RSCS/Part II/page 791/H. 620.]
