Section 8(3) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(3)[ In case where allotment of land is made to a married Agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee, in such case, shall be deemed to be joint allottee.] [Added by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 1.11.2002, page 129(3) [w.e.f. 23.10.2002] = 2003 RSCS/Part II/page 43/H. 43.]
