Section 13(4) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(4)The minutes of the meeting shall be recorded by the Allotting Authority and signed by the members present, and if there is a difference of opinion the opinion of each member attending the meeting shall be recorded. In case of difference of opinion between the members of the Advisory Committee and the Allotting Authority the latter shall record his reasons and pass final order rejecting or granting the application for allotment. If there are more than one applicant of the same category for the same plot of land, the land shall be allotted by drawing of lots amongst the said applicants in the manner laid down in sub-rule (5). No applicant is entitled to more than one plot of lands under these rules.
