Section 11 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
11. Enquiry and Report on Applications.
(1)On receipt of an application the Allotting Authority shall immediately register it in a register to be maintained in his office in Form IV and shall issue a receipt to the applicant in Form V.(2)The Allotting Authority shall scrutinise the applications and the affidavits annexed thereto and shall verify the particulars mentioned therein with reference to the relevant entries in the land record and shall conduct or get conducted such enquiry as he may consider necessary for finding the true state of facts mentioned in applications:Provided that such scrutiny, verification and enquiry shall as far as possible be made at the Headquarters of the Colonisation Tehsil or Revenue Tehsil, in which the land is situate.(3)The Allotting Authority shall decide the applications received in pursuance of public notice as provided hereinafter.[Provided that the applications which are found defective shall be placed before a committee consisting of concerned District Collector or his nominee as the Chairman and concerned Deputy Commissioner/ Assistant Commissioner, Colonisation as member. The allotting authority shall consider the recommendation of this committee before deciding any such applications.] [Inserted by Notification No. F. 4(16) Col./99, dated 15.4.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 7.6.2000, page 39(3) = 2001 RSCS/Part II/page 243/H. 140.]
