Section 12(3) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(3)The Tehsildar shall submit within [such time as may be fixed by the Allotting Authority] [Substituted for the words '2 months from the receipt thereof' by Notification No. F. 4(13) Revenue/Col./88, dated 24.12.1988 - Rajasthan Gazette, Part IV-(C), dated 21.09.1989, page 109.] all applications with his report on each of them to the allotting authority.
