Section 11 in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
11. Enquiry and Disposal of application.
(1)The Collector may either reject the application after giving an opportunity of being heard to the application or sanction the allotment.(2)If the allotment is sanctioned, an order on Form 'C' [x x x] [Deleted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.] shall be issued and the Tehsildar shall be directed to arrange to realise the lease money and enforce fulfillment of the terms and conditions contained in the rules.(3)Every application for allotment under these rules shall [ordinarily] [Inserted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.] be disposed of within three months from the date of receipt.
