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State of Rajasthan - Section

Section 1970 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

1970.

, this proclamation is hereby issued under rule 7 of the said Rules and all concerned are hereby informed that any person who wishes to apply for allotment of any of the lands available for allotment should apply to the undersigned on the prescribed form within 30 days from the date of passing of this proclamation on the Notice Board of the office of the undersigned and also at some place of public resort on or adjacent to the land to which it refers. The list of the unoccupied Government lands available for allotment may be seen at the office of the Panchayat, Panchayat Samiti and Tehsil during office hours on any working day after the date of this proclamation.Issued under my hand and the seal of this court, this day of.......Sub-Divisional OfficerForm III(See Rule 8)Application for allotment of unoccupied Government lands for Agricultural purposes U/s 101 of the Rajasthan Land Revenue Act, 1956.To,The Sub-Divisional Officer,Sir,I..................... S/o..................resident of..............Tehsil....................District.................... Occupation......state as under-
(i)[ That am a landless agriculturist as defined in the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1950.] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.]
(ii)That I do not possess any agricultural land for cultivation either in my own name or in the name of any member of my joint family.
ORThat I possess the following agricultural lands at present-
Name of villagein which situated Khasra No. Area Soil classification Rent payable
1 2 3 4 5
         
(iii)That I required land for personal cultivation and have priority as per Section 101(4) (I/I1/III) of Rajasthan Land Revenue Act, 1956 in capacity of under rule 11;
I, therefore, request for kindly to allot me the undermentioned lands for cultivation or any other unoccupied Government land, if the undermentioned land is not available.
Description of land Khasra No. Area Soil classification Means of irrigation if any, with details Rent
1 2 3 4 5 6
           
(iv)That undertake to abide by the provisions and conditions of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955), the Rajasthan Land Revenue Act 1956 (Rajasthan Act No. 15 of 1956) and of Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rides, 1970.
Place......Date.......Yours faithfully,L.T.I./Signature of the ApplicantI hereby verify that the paragraphs No. to of the above application are true to my knowledge and paragraphs No....................to are true to my belief and that I have stated the truth and have not suppressed any fact.Witness...................L.T. I./Signature of the ApplicantDate...............................Form IV(See Rule 9)Register of application for allotment of unoccupied Government lands, Tehsil District ................
S.No. Name of Application with parentage residence,occupation and age Date and time of receipt of application Particulars of Land applied for
Khasra No. Area Soil Classification
1 2 3 4 5
Sources of irrigation Revenue of rent Date of issue of proclamation Reference to entry in the list of unoccupiedlands Final order Remarks
1 2 3 4 5 6
           
Form V(See Rule 15)Order of Allotment of Unoccupied Government Land
1. Name of allottee Mr./Mrs./Miss S/o/D/o..................
  R/o...............Tehsil .............
  District..........Age.................