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State of Rajasthan - Section

Section 14 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

14. Scrutiny of applications and publication of Lists.

(1)On receipt of an application, the Executive Officer shall immediately register it in a register in Form VI, in order in which it is so received and shall issue to the applicant receipt in Form VII.
(2)The Executive Officer shall scrutinise all the applications and the affidavits annexed thereto. After scrutiny, he shall prepare two separate lists, one each of persons who are found eligible and not eligible for allotment under the Conditions, giving brief reasons in the remarks column for illegibility.
(3)Within 7 days of the last date for submitting applications, the lists prepared as per Sub-Condition (2) shall be affixed by the Executive Officer on his notice board. He shall simultaneously fix a date, which shall not be less than 30 days from the date of affixing of lists, time and place for drawing of lots for allotment to the persons found eligible to allotment under Sub-Condition (2).[The applicants whose applications have been rejected shall be informed in writing.] [Added by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69.][The earnest money deposited along-with the application under condition 13 (3) shall also be refunded.] [Added by Notification No. F. 13 (9) Revenue/Col/88, dated 25.03.1989-Rajasthan Gazette, Part IV-(C), dated 20.04.1989, page 3.]
(4)Within 15 days of affixing of the lists on the notice board, an appeal against the order of the Executive Officer under Sub-condition (2) may be made by an aggrieved person to the [Area Development Commissioner] [Substituted by Notification No. F. 4(25) Revenue/Col/82, dated 21.03.1983-Rajasthan Gazette, Part IV-(C), dated 24.03.1983, page 784, for 'Colonisation Commissioner'.] and the decision of the [Area Development Commissioner] [Substituted by Notification No. F. 4(25) Revenue/Col/82, dated 21.03.1983-Rajasthan Gazette, Part IV-(C), dated 24.03.1983, page 784, for 'Colonisation Commissioner'.] thereon shall be final.