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State of Rajasthan - Act

The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

RAJASTHAN
India

The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

Rule THE-RAJASTHAN-COLONISATION-ALLOTMENT-OF-GOVERNMENT-LAND-TO-GHAIR-DAKHILKAR-TENANT-IN-PAINTALISA-AREA-CONDITIONS-1970 of 1970

Published on 13 August 1970
Commenced on 13 August 1970
[This is the version of this document from 13 August 1970.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970Published vide Notification No. G.S.R. (1)/F. 4 (A)(3) Revenue/Col. 70 dated 13-8-1970 - Rajasthan Gazette Extraordinary, Part 4-C(1), dated 18-8-1970In exercise of the powers conferred by section 28 read with section 7 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954), the State Government hereby issues the following statement of Conditions in regard to grant of land to Ghair Dakhilkars tenants of the Paintalisa area in the Ganganagar District, namely:-

1. Short title, extent and commencement.

(1)These Conditions may be called the Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenants in Paintalisa Area) Conditions, 1970.

(2)They shall extend to the Paintalisa area comprising of the villages [x x x] [Deleted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] mentioned in Annexure I.

(3)They shall come into force at once.

2. Definitions.

- In these Conditions, unless there is anything repugnant in the subject or context,-

(a)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954);

(b)"Allotting Authority" means the Collector as defined in section 2 (i) of the Act;

(c)"Annexure" means an annexure appended to these Conditions;

(d)"Assistant Colonisation Commissioner" means an officer appointed by the State Government as such or a Sub-Divisional Officer of the Revenue Department of the area where the colonisation work is not operated by the Colonisation Department;

(e)"Bhakra Rules" means the Rajasthan Colonisation (Bhakra Project Government Lands Allotment [x x x] [Deleted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] and Sale) Rules, 1955;

(f)"Biswedar" and "Estate" have the meanings respectively assigned to them by clauses (v) and (x) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);

(g)"Biswedari Act" means the Rajasthan Zamindari and Biswedari Abolition Act, 1959 (Rajasthan Act 9 of 1959);

(h)"Ceiling area" means the ceiling limit or area prescribed under clause (6-A) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);

(i)"Colonisation Commissioner" means the Colonisation Commissioner for Rajasthan and includes an officer appointed by the State Government to exercise the powers and to perform the functions of the Colonisation Commissioner;

(j)"Colony Tehsildar" means an officer appointed by the State Government as such or a Tehsildar appointed under sub-clause (ii) of clause (a) of section 20 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), where the colonisation work is not operated by the Colonisation Department of the State Government;

(k)"Colony Naib-Tehsildar" means an officer appointed by the State Government as such or a Naib-Tehsildar appointed under sub-clause (ii) of clause (c) of section 20 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956); where the colonisation work is not operated by the Colonisation Department of the State Government;

(l)"Command Land" and "Uncommand Land" respectively mean land shown as such by the Irrigation Department of the State Government in its command and un-command statements with respect to the Bhakra and the Rajasthan Canal Irrigation Projects;

(m)[ "Ghair Dakhilkar Tenant" means a tenant (other than a Biswedar or any member of his family of an occupancy tenant or a tenant enjoining Mourusi or Khatedari rights) who has been in continuous possession of Biswedari land on or before the date of abolition of the Biswedari estates in the Paintalisa area (i.e. 15-11-1959) and who has been recorded as such in the "Misal Bandobast" or other Revenue records, provided that such land has not been in possession of any other person during the period mentioned in Condition No. 9] [Substituted by Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.].

(n)"Government" and "State" respectively mean the Government and the State of Rajasthan.

(o)"Government land" shall mean all lands belonging to or vesting in the State Government under the provisions of the Biswedari Act excepage those in which Khatedari rights have been acquired by or conferred upon any person under the provisions of Biswedari Act or under the Rajasthan Tenancy Act, 1955;

(oo)[ "Index price" means the market value of the land determined, from time to time, by the District Level Committee constituted under the provisions of the Rajasthan Stamp Rules, 1955 with respect to land of similar soil class for the area in which the land to be allotted is situated;] [Inserted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(8), = 1999 RSCS/Part II/page 417/H. 352.] and

(p)"Tenure Land", "Tenure Khata" and "Tenure Tenant" respectively mean land held under proprietary Mourusi and Khatedari rights, Khatas comprised of such land and a person holding such land under all or any of the aforesaid tenures.

3. Terms of allotment.

(1)All allotments of Government land under these Conditions shall be on permanent basis with a right of [ultimate] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] conferment of Khatedari rights and unless otherwise provided all allotments so made shall be subject to the terms and conditions prescribed under the Rajasthan Colonisation (General Colony) Conditions, 1955, and other statement of conditions issued from time to time under section 7 of the Act:[Provided that the bar of 7 years about conferment of Khatedari rights as provided in Condition 9 of the Rajasthan Colonisation (General Colony) Conditions, 1955 shall not apply to an allottee under these Conditions.] [Inserted by Notification dated 20.12.1972-Rajasthan Gazette, Part IV-(C), dated 28.12.1972.]

(2)Notwithstanding anything contained in the Bhakra Rules, or other Conditions and rules to the contrary, allotments of Government land in the Paintalisa area shall be governed by these Conditions and any action taken under the Bhakra Rules in this regard shall be deemed not to have been taken and all applications for allotment pending or decided under the said rules shall be decided de novo under these conditions.

(3)No person shall be entitled as of right [to a grant] [Inserted, Deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] or to become a tenant and the Government reserves to itself the right and absolute discretion in selection of applicants for allotment of lands under these Conditions.

(4)Notwithstanding anything in these Conditions, the State Government reserves to itself the right of reserving any land for any specific purpose or for allotment to any class of persons or tenants.

4. Resumption of old leases or tenancies.

- With effect from the date of commencement of these Conditions, all leases of land or the tenancy of Ghair Dakhilkars in the Paintalisa area granted before such commencement shall be deemed to have come to an end and lands covered by such leases or tenancy shall revert to the Government.

5. Preparation of lists of Ghair Dakhilkars.

- The Allotting Authority shall prepare village-wise and chak-wise lists of all Ghair Dakhilkars in the form [given in] [Inserted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] Annexure II.

6. Public notice inviting applications.

(1)The Allotting Authority shall before taking up allotment under these Conditions, issue under its signatures a public notice given in Annexure III inviting applications from Ghair Dakhilkars for allotment within a period of two months and copies of such notice shall be affixed on the Notice Board of the Allotting Authority as also at the offices of the Assistant Colonisation Commissioner, Colony Tehsildar and Colony Naib-Tehsildar concerned.

(2)[x x x] [Inserted, deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] [Notice] [Inserted, deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] shall also be served in [Hindi in the form given in] [Substituted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] Annexure IV on every Ghair Dakhilkar of the area or in case he is absent from his place of residence, the same shall be affixed on a conspicuous place of his residence or if he does not reside in the village or chak, by affixing a copy thereof at some conspicuous place in the village or chak in which the land is situated.

7. Applications for allotment of land.

(1)Within the time prescribed under condition No. 6 a Ghair Dakhilkar tenant eligible for allotment of Government land on permanent basis under these rules may submit to the Assistant Colonisation Commissioner concerned, an application in writing in the form given in Annexure V.

(2)The applicant shall furnish full particulars in regard to the following points:-

(a)Permanent place of his residence and the place where he ordinarily resides and earns his livelihood giving the name of the village, Patwari Circle, Tehsil, District and the State.

(b)Whether he or any member of his joint family had in his name any land other than the Ghair Dakhilkar land or a tenure khata of land held under proprietary, Mourusi or Khatedari rights in the village or any other place on or before 15-11-1959.

(c)Full particulars of such land, its tenure, soil classification, whether irrigated or Barani and location shall be given in detail, particulars of land sold or transferred by him or any member of his family after 15-11-1959 shall also be given.

(3)A Ghair Dakhilkar tenant applying for allotment of Government land shall also file along-with his application an affidavit duly verified by a Magistrate or an Oath Commissioner appointed by the Board of Revenue or a Notary Public, testifying the correctness of the particulars given in the application.

(4)If in any such application, any person makes a statement which is false or which he knows to be false or has reason to believe to be false or does not believe to be true and secures allotment on the basis of such false statement, the allotment so made, shall be liable to cancellation at any time after the allotment and the allottee shall not be entitled to any compensation whatsoever:[Provided that no allotment shall be cancelled under this sub-condition unless an opportunity of being heard has been given to the allottee.] [Inserted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.]

(5)The Assistant Colonisation Commissioner shall on receipt of an application for allotment, issue to the applicant a receipt prescribed in Annexure VI and shall forthwith register it in a register maintained for the purpose in the form prescribed in Annexure VII.

8. Disposal of applications.

(1)The Assistant Colonisation Commissioner shall scrutinise all applications received by him within the prescribed time and shall verify the correctness of particulars mentioned therein with reference to relevant entries in the land records and may also for this purpose conduct necessary enquiry as he may deem [proper] [Substituted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95, for 'necessary'.] with regard [to] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] the rights and eligibility of the applicant for allotment under these Conditions. A joint family shall, for the purpose of its existing holdings, as also for allotment of land under these Conditions, be deemed to be one person and shall be dealt with accordingly.

(2)Applications received after the prescribed time shall be rejected.

(3)The Assistant Colonisation Commissioner shall within two months of the notified period submit all applications received by him within the prescribed time to the Allotting Authority along-with his report on each such application and his recommendations for acceptance or rejection thereof giving reasons therefor.

(4)The Allotting Authority shall then consider each such application and may, for reason to be recorded in writing either reject or accept such application.

(5)Separate list of applicants whose applications have been accepted or rejected shall be affixed on the Notice Board of the Allotting Authority on the same day the order is passed in respect thereto and such publication shall be deemed to be sufficient notice of the order to the applicant for all purposes; Provided that the Allotting Authority shall not proceed to execute his orders of acceptance until the expiry of 15 days from the date of publication of the said lists.

8A. [ Appeal and Revision. [Inserted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.]

(1)Any person aggrieved by an order passed by the Allotting Authority may within 30 days from the date of such order, appeal to the Revenue Appellate Authority.

(2)any person aggrieved by an order of the Revenue Appellate Authority may within sixty days from the date of such order file revision to the Board of Revenue for Rajasthan.]

9. Extent of allotment.

(1)The Government land resumed under condition [x x x] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 4 shall be allotted in the following manner to a Ghair Dakhilkar tenant who is in possession of such land provided that land other than Ghair Dakhilkar land held by him or any other member of his joint family shall be reduced while making allotment:-

(a)to a Ghair Dakhilkar tenant who is in continuous [x x x] [Deleted vide Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.] possession of the land since before Samvat 1985 (Calendar year 1928) ......... up to ceiling area:

Provided that out of the area allotted under this sub-clause, 50 Bighas will be allotted free of cost and on the [remaining] [Substituted for 'rest' by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] price or premium as prescribed in condition [x x x] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10 shall be charged; [such price or premium shall be recoverable in three instalments during the financial year of allotment followed by three-four-monthly instalments in the second financial year and the remaining amount in 9 half-yearly instalments, as specified by the Government. The amount of first instalment for the year of allotment shall be payable within 30 days of the date of allotment.] [Substituted by Notification dated 28.01.1971-Rajasthan Gazette, Part IV-(C), dated 18.02.1971.][Provided further that in case allottee makes payment of the entire price in one lump sum within thirty days of the date of allotment, a rebate of 20% of the price, except the first three instalments payable in the financial year of allotment shall be allowed, similarly, if such an allottee had paid some instalments except first three instalments, and pays the amount of the remaining instalment in one lump sum before the same have become due and in any case before the 31st March, 1973 he shall be allowed a rebate of 20% of the amount of instalments so paid i.e. the difference between the amount payable minus the amount due.] [Added and substituted by Notification dated 31.10.1972-Rajasthan Gazette, Part IV-(C), dated 11.01.1973.]Provided [also] [Added and substituted by Notification dated 31.10.1972-Rajasthan Gazette, Part IV-(C), dated 11.01.1973.] that the price of premium shall be recovered in one lump sum instalment within 30 days of the allotment, if the land allotted on price or premium does not exceed [10] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] bighas and in two equal instalments, if it is more than 10 bighas but does not exceed 25 bighas, the first of such instalments being payable within 30 days of the allotment.

(b)to Ghair Dakhilkar having lands under their continuous [x x x] [Deleted vide Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.] possession from any date between the years 1928 to 1955 .......... up to ceiling area.

(bb)[ [the allottee holds other Khatedari or Mourusi land anywhere, the free allotment under sub-clauses (a) and (b) above shall be reduced lo that extent:] [Added and substituted by Notification dated 31.10.1972-Rajasthan Gazette, Part IV-(C), dated 11.01.1973.]

Provided that out of the area allotted under this sub-clause, 25 bighas will be allotted free of cost and the land in excess of 25 bighas and up to the ceiling limit shall be allotted on price or premium as provided in condition [xxx] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10 and shall be recoverable in the manner prescribed in the provisos to sub-clause (a) above.]

(c)to Ghair Dakhilkar having upto date continuous [x x x] [Deleted by Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.] possession of the land from any date from 1955 to 15-11-1959........ up to 25 bighas:

Provided that on the land allotted under this sub-clause, price or premium prescribed under condition [xxx] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10 shall be charged and the same shall be recoverable in the manner given in the provisos to sub-clause (a) above.

(2)[ xxx] [Deleted by Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.]

(3)All annual instalments shall be payable by the allottee at the nearest Sub-Treasury on or before 15th day of July and in case of default, interest @ 9% per annum shall be charged on the amount of instalment falling in arrears on that date.

(4)If any instalment is not paid within 12 months of the date of allotment, the allotment shall be liable to cancellation and the land allotted shall revert to the Government without payment of any compensation whatsoever.

(5)If a Ghair Dakhilkar tenant of the category (a) and (b) mentioned in clause (1) above holds land as Ghair Dakhilkar which together with any other land held by him is less than 25 bighas, he shall be allotted an additional area of land at the price or premium at the rate prescribed under condition [x x x] [Words 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10, to complete his holding upto 25 bighas [provided that land is available in any chak carved out of a village which he is a resident or chaks of the village adjoining the village of the resident of the applicant.] [Substituted by Notification dated 28.01.1971-Rajasthan Gazette, Part IV-(C), dated 18.02.1971.]

10. Price or premium to be charged for land.

(1)The following price or premium shall be charged for Government land of different soil classification allotted under these Conditions:-

S. No.	Soil class	Price or premium per bigha	Price per square of 25 bighas
1.	Nali	[Rs. 700/- [Substituted by Notification dated 13.03.1976-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 13.03.1976.]	Rs. 17,500/-
2.	Light loam	Rs. 490/-	Rs. 12,250/-
3.	Sandy loam	Rs. 350/-	Rs. 8,750/-
4.	Uncommand	Rs. 87.50/-	Rs. 2,187.50]

(2)No betterment levy shall be charged in respect of Government land allotted at reserved price given under condition 9 (1), but betterment levy shall be charged on lands allotted free of cost.

(3)If land allotted as un-command land subsequently becomes command land, the reserved price payable shall be that prescribed for command land and the [allottee] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] shall be liable to pay the deficiency of price occasioned thereby and in case of any land allotted as command land is subsequently declared as un-command land by the Irrigation Department before the price is fully paid up, the amount paid towards the price thereof as command land shall be adjusted towards the price or instalment payable in respect thereto as un-command land and any amount paid in excess thereof shall be refunded to the allottee.

11. [ Allotment of small patches of land. [[Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(8) = 1999 RSCS/Part II/page 417/H. 352 for the following:

'11. Allotment of small patches of land. - Small patches of land up to 5 bigha may be allotted at the prevailing market price to the tenants of adjoining land subject to the ceiling limit. However, in case there are more than one such tenants allotment shall be made by drawing lots among them:Provided that patches of more than 5 bighas will be allotted only to tenants who own or possess land less than one Murabba or 25 bighas, to make their total area, up to 25 bighas:Provided further that such patches shall be allotted only if no land is left behind to form further patches of land in all such cases full market price shall be charged.']]- Small patches of land up-to five bighas of irrigated land, or 10 bighas of un-irrigated land may be allotted on payment of Index price of the land, to the tenants of adjoining land subject to the ceiling limit in four yearly instalments. If any, instalment is not paid on the due date thereof, interest shall be charged thereon at the rate of 18 percent per annum. However in case there are more than one such tenants, allotment shall be made by auction amongst them:Provided that patches of more than 5 bighas of irrigated land or 10 bighas of un-irrigated land will be allotted only to tenants who own or possess land less than one Murabba or 25 bighas to make their total area up-to 25 bighas;Provided further that such patches shall be allotted only if no land is left behind to form further patches of land.]

12. Power to issue instructions.

- The Colonisation Commissioner shall have powers to issue instructions for the implementation of these Conditions, preparation of records relating to allotment made thereunder and laying down the procedure in respect of enquiries relating thereto.

13. Powers of Colonisation Officers.

- The Colonisation Commissioner, the Allotting Authority, the Assistant Colonisation Commissioner, the Colony Tehsildar and the Colony Naib-Tehsildar [shall] [Substituted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] exercise the powers conferred upon and perform the functions imposed on them under these Conditions and such other powers with which they may be invested under section 6 of the Act.

14. [ [[Deleted by Notification No. F. 4(24)Revenue/Col./82, dated 26.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.10.95, page 131 (2) = 1996 RSCS/Part II/page 52/H. 36 the existing provision was:

'14. Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected by the Allotting Authority, and such order or decision of the Allotting Authority has been upheld in the first appeal, shall, if he prefers a second appeal or a revision, deposit 25% of the reserve price of such land as security in the Government Treasury and furnish copy of the treasury challan with the memo of Appeal, Revision or Review, in case of his failure to make such deposit the second appeal or the revision or review shall not be entertained.']]x x x]Annexure-I[See Condition 1(2)]List of Paintalisa Villages

1. Masitanwali.

2. Dabli Badi.

3. Dabli Chhoti.

4. Silwala Chhota.

5. Jalalabad.

6. Keharwala.

7. Burhanpura.

8. Mirzawali.

9. Ram Nagar Bechirag.

10. Meharwala.

11. Rampura Alias Ramsara.

12. Chahuwali.

13. Bighah Bechirag.

14. Bashir.

15. Chandurwali.

16. Gudia.

17. Kulchandar.

18. Kamrani.

19. Khanania.

20. Malar Khera.

21. Ghadoi.

22. Kharakhera.

23. Masani.

24. Panniwali.

25. Padampura.

26. Ratta Khera.

27. Salemgarh.

28. Silwara Bada.

29. Saharji.

30. Talwara Kalan.

31. Pirkamaria.

32. Rathi Khera.

33. Sherekan.

34. Sabuwana.

35. Surewala.

36. Saliwali.

37. Seodanpura.

38. Tibi.

39. Daulatpura.

40. Manak Tibi.

41. Rampura Bechirag.

42. Kishanpura Bechirag.

43. Gilwala.

44. Berwala.

Annexure-II[See Condition 5]List of Ghair DakhilkarsName of Village/Chak ...................Name of Colony/Revenue Tehsil ................

S. No.	Full particulars of Ghair Khatedars	Khasra No./Murabba No.	Details of killas with area	Total area
Command	Uncommand
1	2	3	4	5	6

Annexure-III[See Condition 6 (i)]Public NoticeWhereas allotment of Government lands in the following village to be made for agriculture purposes under the Rajasthan Colonisation [Allotment of Government land to Ghair Dakhilkar Tenants in Paintalisa Area] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] Act, 1970, this public notice is hereby issued under [Condition 9] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] of the said rules and all concerned are hereby informed that Ghair Khatedar or a Khatedar who wishes to apply for allotment of any of the lands available for allotment as under these [Conditions] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] should apply to the [Assistant Colonisation Commissioner/Sub-Divisional Officer] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] within two months of this public notice in the prescribed form, during office hours on any working day between the date of this notice and the date of expiry of the period for submission of applications.Issued under my hand and the seal of the Office, this....... day of ...........19Signature and Designation of Allotting Authority.Annexure-IV[nsf[k;s 'kjk;r ua- 6 (v)]Dk;kZy; ----------,oa(vkacVu vf/kdkjh)lwpukfufer-------------------------------------------------------------------------jktLFkku mifuos'ku (iSrkyhl xzke xSj&[kkrsnkj jktdh; Hkwfe vkacVu) 'kjk;r] 1970 dh 'kjk;r la[;k 9(2) ds vuqlkj vkidks lwfpr fd;k tkrk gS fd vkids ikl fuEufyf[kr iSrkyhl nsgkr@ xzke] rglhy] mifuos'ku@ jktLo------------- dh Hkwfe crkSj xSj nkf[kydkj dCyk dk'r esa gS !

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1	2	3	4	5

vr% vki bl uksfVl dh izkfIr ds 30 fnu ds Hkhrj mDr jktdh; Hkwfe ds iq[rk vkacVu 'kjk;rksa ds izko/kuksa ds vuqlkj izkFkZuk&i= ,ao gyQukek lacaf/kr lgk;d mifuos'ku vk;qDr ,ao ijxuk vf/kdkjh dks izLrqr djsa! ckn xqtjus fe;kn vkidk dksbZ izkFkZuk&i= ekU; ugha gksxk vkSj vkids dCts dh Hkwfe jktdh; Hkwfe ekuh tkdj vkidks dkuwu csn[ky dj fn;k tkosxk!gLrk{kj ,ao eksgjvkacVu vf/kdkjhfnukda--------uksV-& izkFkhZ Lo;a ij rkehy ugha gks ldus dh n'kk esa mlds fuokl&LFkku ij ;k ml xzke@pd esa tgka mijksDr Hkwfe fLFkfr gS LFkku ij pLik fd;k tkos!Annexure-V[See Condition No. 7(1)]Application for allotment of LandTo,The Assistant Colonisation Commissioner/Sub-Divisional Officer,....................................................Project,District..............Subject. - Application for allotment of land under the Rajasthan Colonisation (Paintalisa Village Ghair Dakhilkars Government Lands Allotment) Conditions, 1970.Sir,I ..................... son of ............... caste ............... occupation .................... permanent resident of............ Tehsil ............. District .......... now temporarily residing at Village ............. Tehsil ............ District............. hereby submit as under :-I. That I am a Ghair Dakhilkar within the [meaning] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] of clause........... of [Condition] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.]........... of the [Conditions] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] mentioned above.OrII. That I am a Khatedar tenant holding lands less than the ceiling area.(a)Particulars of the Ghair Dakhilkari lands, held by the applicant.

S. No.	Full particulars of person or his-co-sharersholding the land	Name of Chak or Village	Name of Revenue or Colonisation Tehsil with nameof the District	Particulars of Ghair Dakhildari land	Area in Bighas	State the year from which held continuously	Remarks
Khasra or Murabba No.	Kila Nos. if any
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(b)Particulars of the tenure or other lands held by the applicant.

S. No.	Full particulars of person or his-co-sharersholding the land	Name of Chak or Village	Name of Revenue or Colonisation Tehsil with nameof the District	Kind of tenure or other land held	Particulars of the land held	Total area in Bighas	Total No. of the area in bighas belonging to theapplicant or his joint family	Remarks
Khasra or Murabba No.	Kila Nos. if any
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(c)Particulars of the land transferred or alienated after 15-11-1959 by the applicant or the members of his joint family:-

S. No.	Full particulars of the person transferring oralienating the land	Name of Chak or Village	Name of Revenue Colonisation Tehsil with name ofDistrict	Kind of tenure of the lands transferred oralienated	Date and year of transfer or alienation	Kind of transfer sale/gift or Mortgage	Particulars of the land transferred or alienated	Area in bighas	Remarks
Khasra or murabba No.	Kila Nos. if any
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III. That the details of the members of my joint family living with me are as under:-

S. No.	Name of the members	Relations with the applicant	Age	Married or unmarried
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Total No. of members....... Adult males....... Adult females...... Children.........IV. That I had applied for allotment of Ghair Dakhilkari lands under the Rajasthan Colonisation, Bhakra Project Government hands Allotment and Sale Rules, 1955 in the year ................... and the details of the land allotted or rejected as given below:-

S. No.	Name of Colony/ Revenue Tehsil	Name of Village or Chak	Particulars of the land for which applicationmade	Particulars of land allotted in bighas	Particulars of land not allotted in bighas	Whether the land not allotted is still undercultivatory possession or not
Khasra or Murabba No.	Kila Nos. if any	Area in bighas
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V. That I, therefore, hereby request that I may be allotted the undermentioned lands on permanent basis :-

Name of Tehsil or District	Name of Chak or Village	Khasra No. or Murabba Nos.	Killa Nos.	Area in bighas	Soil Class	Remarks
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VI. That I hereby agree to abide by (i) the aforesaid condition, and

(2)The Rajasthan Colonisation Act, 1954,

(3)The Rajasthan Colonisation (General Colony) Conditions, 1955,and I further undertake to pay the price or premium of the lands allotted under the Conditions.DatedYours faithfully,(Signature of the applicant)Annexure-VI[See Condition 7(5)]Register of application for allotment Office of Assistant Colonisation Commissioner/ Sub-Divisional Officer.

S. No.	Date	Name of the applicant	Address	Kind of allotment claimed (whether GhairDakhilkari or small patch)	Remarks
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Annexure-VII[See Condition 7(5)]Acknowledgement Receipt of ApplicationReceived application of Shri ............... s/o ......... R/o.......... Tehsil ....... District....... for allotment of land under Rajasthan Colonisation [Allotment of Government Land to Ghair Dakhilkar Tenants in Paintalisa Area] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] Conditions, 1970 on.......... and registered at Serial No. .......Assistant Colonisation Commissioner orSub-Divisional Officer.

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