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State of Rajasthan - Section

Section 24 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

24. Allotment of Government Land in Special Cases.

(1)Notwithstanding anything contained in these rules the Government may make allotment to any person as a special case:[Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as may be prescribed in this behalf.] [Added by Notification No. F. 18(3) Revenue/Col./77, dated 07.02.1981 - Rajasthan Government Gazette, Part IV-C, dated 12.02.1981, page 430.]
(2)[ [If any Government land] [Added by Notification No. F. 3(92) Col./91, dated 21.1.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C dated 4.2.1992, page 137.] allotted as uncommand/barani land [on or after 21st January, 1992, subsequently] becomes command land the allottee or his transferee, including subsequent transferee, in possession of land, as the case may be, shall pay to the State Government the price fixed for the allotment of command land under this Rule at the time of the initial allotment of the uncommand/barani land increased @ 15% per annum from the date of allotment upto the land becoming command land less the price which he has already paid for the allotment of uncommand/barani land.]Form 1[See Rule 8 (3)]List of Government Land to be Allotted.Name of Colonisation Tehsil
S. No. Name of village Name of Chak Square No./ Details of area (in bighas) Soil Class Remarks
Killa Nos. Command land Killa Nos. Uncommand land Total area
1 2 3 4 5 6 7 8
               
Signature of Allotting Authority.Form IIPublic Notice[See Rule 9(1)]Whereas ................ Bighas ( .......... Hectares) of Government land as given below is available for allotment for agricultural purposes under the Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975, this public notice is hereby issued under Rule 9(1) of the said rules and all concerned are hereby informed that any person, who is eligible for allotment of Government land under the said rules may, within .......... days of the publication of this notice, present during office hours an application in the prescribed form to the undersigned/ ................ (officer) authorised by the Colonisation Commissioner under Rule 10(1). The lists of Government land to be allotted may be seen on the Notice Board of the office of the undersigned and on that of the concerned Colonisation Tehsil.Issued under my hand and seal on this ............. day of..........Signature of the Allotting Authority.
(Seal)[Form III xxx] [Deleted by Notification No. F. 4(11) Col./98, dated 16.8.1999-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 28.8.1999, page 109(5).= 2001 RSCS/Part II/page 271/H. 184. The existing 'Form III'.]
Form IV[See Rule 11 (1)]Name of Colonisation Tehsil.................
S. No. Date Name of Applicant Present Address Remarks
1 2 3 4 5
         
         
Signature of Allotting Authority....Form V[See Rule 11(1)]Acknowledgement of Receipt of ApplicationReceived application of Shri/Shrimati ..................... son of ....................... resident of village/chak ............ Tehsil........................ District .......... for allotment of land under the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 on ............ (date) and registered at Serial No.Signature of Allotting Authority.Form VI[See Rule 12(2)]Application for allotment of landToThe Director of Agriculture,Government of Rajasthan,Jaipur.Sub: - Application for allotment of land under Rule 12 of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.Sir,I........................ S/o........... Caste.......... resident of....... Tehsil District hereby submit as under:-
(2)That after passing the B. Sc. (Agr.)/B. E. (Agr. Engg.) examination in the year.......... from............... University, I have not been employed anywhere till the date of this application.
(3)That I am a landless person as defined under Rule (2)(xiii) of the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.I, therefore, hereby, request that I may be allotted Government land in the area of the Indira Gandhi Canal Colony under the the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975.
  Yours faithfully,
Date : …...................... Signature of applicant with full present address
Place: …......................
VerificationI, ................. Son of ........ age by caste................ resident of ............... do hereby solemnly state and affirm that the particulars given in para No. 1 to 3 above are true to my knowledge and belief.Signature of Applicant.Certificate of Director of AgricultureI hereby certify that the applicant is an unemployed Graduate in Agriculture/Agricultural Engineering and has been selected by me for allotment of land in the area of Indira Gandhi Canal Colony. He may be allotted land according to the Rules and a copy of the Certificate of giving over possession may be forwarded to me for record under Rule 12 (7).Director of AgricultureForm VII[See Rule 12(2)]Register of applications for allotment of Government land in Indira Gandhi Canal Colony area to unemployed graduates in Agriculture/Agricultural Engineer.
S. No. Name of applicant with parentage &particulars Date and time of receipt of application Year of passing B. Sc. (Agr.) B.E. (Agr. Engg.)Examination.
1 2 3 4
       
       
       
Whether holds any land in his own name or in thename of any member of his joint family if so, details of suchholdings Recommended or not Date of recommendation Remarks
5 6 7 8
       
       
       
Form VIII[See Rule 12(2)]Acknowledgement of Receipt of ApplicationReceived application of Shri............... S/O............. Resident of village/chak................. Tehsil............ District........... for allotment of Government land in Indira Gandhi Canal Project area under Rule 12 of the the Rajasthan Colonisation (Allotment and Sale of Government land in the Indira Gandhi Canal Colony Area) Rules, 1975 on .............. at........... A.M./P.M. and registered at S. No. .......... of the register maintained for the purpose.Director of Agriculture,Government of Rajasthan, JaipurForm IX[See Rule 12(5)]Shri .....................................Sub:- Allotment of Government land to landless Agriculture Graduates.Ref:- Your application for allotment dated.............Your application received through the Commissioner Colonisation, Indira Gandhi Canal Project, Bikaner was considered and that:-