Section 7A in Rajasthan Tenancy (Government) Rules, 1955
7A. Application under Section 15AAA.
(1)The application under sub-section (3) of Section 15AAA of the Act shall be in Form A. It shall be verified as a plaint.(2)The application shall be supported by an affidavit which shall contain the names of the family members of the applicant, their age, as on the date of application and their relationship to the applicant. The affidavit shall also contain the details of the land held by the applicant and his family members anywhere in India. The applicant shall himself calculate the area of land and its reserve price payable by him for which he has applied for declaring him as a khatedar.(3)The applicant shall deposit 1/16th of the amount of reserve price in the Government Treasury under the Head "068-Miscellaneous General Service (II) Sale of land and Property (III) Sale of land in Rajasthan Canal Project area" and shall enclose a copy of the Challan alongwith the application.(4)If the tenant fails to deposit the requisite instalment on the due date, he shall be liable to pay interest @ 9% per annum on the amount of such instalment from the due date until its payment.]
