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State of Rajasthan - Section

Section 19 in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984

19. Allotment of Government Land in Special Cases.

- Notwithstanding anything contained in these rules, the Government may make allotment to any person as a special case:Provided that the Government may delegate the powers of allotment in any case or class of cases under this rule to the Collector or any other prescribed authority subject to such terms and conditions as may be prescribed in this behalf.Form I[See Rule 7(3)]List of Government Command Lands
Tehsil........... District Banswara A
S. No. Name of village Khasra No. Area Class of soil Remarks
1 2 3 4 5 6
           
           
           
           
Form II[See Rule 8(1)]Public NoticeWhereas ............................ Bighas of Government land situated in village .................. of tehsil .................. is available for allotment for agricultural purposes under the Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984, this public notice is hereby issued under Rule 8(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 apply to the Allotment Authority in the prescribed Form within.............. days of the publications of this public notice. The list of allotment lands can be seen in the office of the undersigned and on that of concerned Tehsil during office hours on working day.Issued under my hand and the seal of office on this day of.......19.SignatureForm III[See Rule 9(1)]Application for Allotment of LandTo,The Allotting Authority,Tehsil................District..............Sub: Application for allotment of land under the Rajasthan Colonisation (Mahi Project Government land allotment and Sales) Rules, 1984.Sir,[I/We] [Substituted by Notification No. F. 4(4) Col./98, dated 16.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 24.10.2002, page 119(3) = 2003 RSCS/Part 11/page 8/H. 12 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] .................... Son of ............. Caste ............... Permanent resident of ........... Tehsil .......... Occupation ........ District .........[or [Substituted by Notification No. F. 4(4) Col./98, dated 16.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 24.10.2002, page 119(3) = 2003 RSCS/Part II/page 8/H. 12 for the following expression: 'hereby submit as under :-'](In case of married applicant)We, Shri ........................ S/o ............. Age........ Caste ............. Occupation ........... (husband), and Smt........... W/o .............. Age................ Caste ........ Occupation........ (wife), permanent R/o ..................... Tehsil.......... District ...... of Rajasthan, hereby state as under.] [Substituted by Rajasthan Notification No. G.S.R. 47, dated 8.8.2012 (w.e.f 20.9.1984).]That [I/we am/are] [Substituted by Notification No. F. 4(4) Col./98, dated 16.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 24.10.2002, page 119(3) = 2003 RSCS/Part II/page 8/H. 12 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] displaced agriculturist/displaced landless agriculturist/Released Sagri/Beneficiary of IRDP/Landless Agriculturist/ temporary tenant within the meaning of the above rules.