Section 7(a) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(a)After action has been taken as indicated in Rule 6. the Sub-Divisional Officer shall issue a proclamation in Form II in the manner laid down in section 61 of the Act inviting applications from [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.] for allotment of land for agricultural purposes.
