Section 7 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
7. Issue of proclamation inviting applications for allotments.
(a)After action has been taken as indicated in Rule 6. the Sub-Divisional Officer shall issue a proclamation in Form II in the manner laid down in section 61 of the Act inviting applications from [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.] for allotment of land for agricultural purposes.(b)[ The period of 15 days shall be allowed in the proclamation for submitting application for allotment and this period shall be reckoned from the date of service of the proclamation: [Inserted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.]Provided that the Sub-Divisional Officer may entertain an application for allotment for land at any time before the commencement of the meeting of the Advisory Committee convened for the purpose.][Provided further that the State Government may it considers necessary in public interest, reduce the period to be allowed in the proclamation for submitting applications for allotment of land in any particular areas to seven days.] [Inserted by G.S.R. 65, Dated 12-8-76; published in Rajasthan Gazette Extraordinary Part 4(Ga)(II), Dated 12-8-76, p. 323.]
