Section 10(4) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(4)Application received after the time fixed in the public notice under Rule 9 or after the extended time under sub-rule (1) shall not be considered and shall be filed in a separate file kept for the purpose:[x x x] [[Proviso Deleted by Notification No. F. 4(11) Col./98, dated 20.11.1999-Rajasthan Gazette, Extraordinary, Part IV-(II), dated 23.3.2000, page 207(4) = 2001 RSCS/Part II/page 657/H. 604, for the following:'Provided that the Allotting Authority may in special cases consider any application received after the expiry of the time so specified for reasons to be recorded in writing.']]
