Section 9 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
9. Examination of Patels and Patwaris.
- For purposes of verifying the information furnished by the applicant and to ascertain whether or not he is landless tenant or he has any tenure land held under Khatedari, Mauroosie, or Proprietary rights, at any place in the Project area or [any other place in Rajasthan] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] and whether or not he is a resident of any particular area, the allotting authority or the Colony Tehsildar [or Naib Tehsildar duly authorised by the allotting authority in this behalf] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] may record statement on oath of any local Patel or Patwari of the village in which the applicant resides or cultivates any land or in which the land to be allotted is situated, [or of any person whose evidence is considered necessary.]
