Section 7A in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
7A. [ Form of Application and authority to whom application to be made. [Substituted by Notification dated 21.05.1971-Rajasthan Gazette, dated 20.04.1972.]
- All applications for allotment of land under these conditions shall be made in the form given in Schedule II duly supported by an affidavit, to the Colonisation Tehsildar concerned:Provided that a person shall not apply for allotment at more than one village at a time.] [Added by Notification dated 21.05.1971-Rajasthan Gazette, dated 20.04.1972.]
