Section 10(1) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(1)Within the time fixed in the public notice issued under Rule 9 or within such time as may be extended by the Allotting Authority from time to time, any person eligible for allotment of Government land may present an application in [Form as may be specified by The State Government by publication in the Official Gazette] [Substituted by Notification. No. F. 4(11) Col./1991, dated 17.1.2000-Rajasthan Gazette Extraordinary Part IV-C(I), dated 15.3.2000, page 205(1) [w.e.f. 17.1.2000] = 2001 RSCS/Part II/page 656/H. 602, for the expression : 'Form XXII'] to the Allotting Authority of the area or to any other officer authorised by the Colonisation Commissioner in this behalf:Provided that persons belonging to priorities for which applications have already been invited under the Post-55 Rules but who could not apply as they were not eligible under those Rules, may, if they are eligible under these Rules, apply to the concerned Allotting Authority within 30 days from the date of coming into force of these Rules.[(1-a) Where an applicant is a married agriculturist, the application for allotment shall be submitted in the name of both husband and wife.] [Inserted by Notification No. F. 4(17) Col./97, dated 11.9.2002-Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 27. = 2003 RSCS/Part II/page 2/H. 3.]
