Section 12(1) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(1)Within one month from the date of Publication of the public notice under sub-rule (1) of Rule 11, any person eligible for allotment of Government land on permanent basis under these rules, may submit to the Tehsildar of his area an application in writing in Form II for such allotments provided that the State Government may by notification reduce the period of one month to [7] [Substituted for '15' by Notification No. F. 4(13) Revenue/Col./88, dated 24.12.1988 - Rajasthan Gazette, Part IV-(C), dated 21.09.1989, page 109.] days within which the eligible persons may submit application to the Tehsildar.[(1-a) Where an applicant is a married agriculturist, the application for allotment shall be submitted in the name of both husband and wife.] [Inserted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622.]
