Section 10(1) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(1)Within [fifteen days] [[Substituted by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492.The amendment made for a temporary period by amending Notification No. F. 4(1) Revenue/Col./83, dated 16.04.1986 - Rajasthan Gazette Part IV-(C), dated 05.06.1986, page 75, Notification No. F. 4(1) Revenue/Col./83, dated 21.07.1987 - Rajasthan Gazette Part IV-(C), dated 10.12.1987, page 360 & Notification No. F. 4(1) Revenue/Col./83, dated 21.07.1987 - Rajasthan Gazette Part IV-(C), dated 01.06.1989, page 23 substituting 'fifteen days' by 'seven days' have been ignored.]] from the date of the issue of the proclamation under Rule 9, any person, who considers himself entitled to allotment of Government land under these rules, may submit to the Colony Tehsildar of the area, an application in writing for such allotment and the Colony Tehsildar shall, after making necessary enquiries as to the claims of the applicant for allotment, submit, within two months, all such applications with his comments to the allotting authority:[Provided that the State Government may by notification reduce notice period from fifteen days to 7 days, and may further direct Colony Tehsildar to submit all applications with his comments immediately to the Allotting Authority.] [Inserted by Notification No. F. 4(12) Revenue/Col./88, dated 29.12.1988 - Rajasthan Gazette Part IV-(C), dated 21.09.1989, page 116.][(1-a) Where an applicant is a married agriculturist, the application for allotment shall be submitted in the name of both husband and wife.] [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.]
