Section 12(1) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(1)Within one month from the date of publication of the public notice under sub-rule (1) of Rule 11, any person eligible to 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 allotment:[Provided that the State Government may by notification reduce the period of one month to [7] [Added by Notification dated 15.04.1976 - Rajasthan Gazette, dated 16.04.1976.] 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(3) Col /2001, dated 23.10.2002 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44.]
