Section 10 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
10. Application for Allotment.
(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.](2)An application made under sub-rule (1) shall be verified by the applicant as a plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908).(3)The applicant shall file with his application an affidavit containing true and correct factual information on the following points duly verified by a Magistrate or Oath Commissioner, namely:-(a)Permanent place of his residence and the place where he ordinarily resides, carries on his business or earns his livelihood specifying the name of his village, tehsil and district and showing that he is a resident of Rajasthan.(b)Whether he is a landless person or whether he or any other member of his joint family holds any land anywhere in India in his own name or in the name of any other member of the family or as co-tenant with someone else in which case the class of land held, its area, tenure and location and the exact share of the applicant in such joint family or co-ownership land shall be specifically stated.(c)Full particulars of the land, if any, which he or any other member of his joint family has transferred by sale, gift or otherwise on or after 15-10-1955 and(d)Such other information as is required 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'].(4)Application received after the time fixed in the public notice under Rule 9 or after the extended time under sub-rule (1) shall not be considered and shall be filed in a separate file kept for the purpose:[x x x] [[Proviso Deleted by Notification No. F. 4(11) Col./98, dated 20.11.1999-Rajasthan Gazette, Extraordinary, Part IV-(II), dated 23.3.2000, page 207(4) = 2001 RSCS/Part II/page 657/H. 604, for the following:'Provided that the Allotting Authority may in special cases consider any application received after the expiry of the time so specified for reasons to be recorded in writing.']]
