Section 12 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
12. Applications for allotment.
(1)Within one month from the date of Publication of the public notice under sub-rule (1) of Rule 11, any person eligible for allotment of Government land on permanent basis under these rules, may submit to the Tehsildar of his area an application in writing in Form II for such allotments provided that the State Government may by notification reduce the period of one month to [7] [Substituted for '15' by Notification No. F. 4(13) Revenue/Col./88, dated 24.12.1988 - Rajasthan Gazette, Part IV-(C), dated 21.09.1989, page 109.] days within which the eligible persons may submit application to the Tehsildar.[(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(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622.](2)Tehsildar shall, on receipt of an application for allotment:-(a)immediately register it in a register to be maintained in the Tehsil in Form IV and issue to the applicant a receipt in Form III, and(b)scrutinise these applications and verily the particulars mentioned in the application with reference to relevant entries in the land records and may also conduct such enquiry as may be necessary as regards the rights and eligibility of the applicant for allotment under these rules.(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.(4)On grant of the application, the Allotting Authority shall issue an allotment order to the applicant and will deliver possession of the land allotted to him.(5)Application received after due date or made by persons who are not eligible for allotment under these rules shall be rejected.
