Section 7 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
7. Application for allotment.
(1)Upon the issue of a public notice under rule 6, any person may submit an application in writing to the Sub Divisional Officer concerned for allotment of land under these rules, in Form III.(2)All applications for allotment shall be signed and verified by the applicant in the manner provided for verification of plants in order VI, Rule 15 of the Code of Civil Procedure, 1908 (Central Act 9 of 1908).(3)An application for allotment may be submitted in person, or sent by registered post, to the Sub-Divisional Officer.
