Section 8 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
8. Programme for Allotment and preparation of list of Government Land available for Allotment.
- [(1) [xxx] [Sub-rule (1) deleted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46 and the remaining sub-rules, renumbered.] The Allotting Authority may from time to time, fix such time and date as it deems proper for inviting applications for allotment of Government land for any specific purpose or class of persons keeping in view the priorities as laid down in sub-rule (1) of Rule 7 and such dates may be different for different areas, purpose or class of persons.](2)[] [Renumbered by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.] The Allotting Authority shall prepare village-wise/chak-wise lists in Form I of all Government land available for allotment. In case any such land is reserved either by the State Government or by the Allotting Authority for any specific purpose or class of persons, the list for the same shall be prepared separately.
