Section 7 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
7. [Application for allotment of land] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 31.10.1967-Rajasthan Gazette Part IV(C), dated 12.11.1967.].
- [(1)] [Rule 7 renumbered as sub-rule (1) and sub-rule (2) added by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 20. = 2002 RSCS/Part II/page 791/H. 620.] Within one month from the date of the issue of a notice under Rule 6, any person entitled to allotment of Government land on permanent basis under these rules may submit to the Colony Tehsildar of the area an application in writing for such allotment and the Colony Tehsildar shall, after making necessary enquiries as to the rights of the applicant for allotment under these rules, submit within one month from receipt thereof all applications with his report on each of them to the Allotting Authority through the [Deputy Colonisation Commissioner] [Substituted by Notification No. F. 7 (142) Irg./61, dated 13.11.1964-Rajasthan Gazette, Extraordinary, Part IV(C).] of the area concerned [or such other officer as the Government or the allotting authority may, with the previous sanction of the Government from time to time appoint in this behalf.] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.](2)[ Where an Applicant is a married Agriculturist, the Application for allotment shall be submitted in the name of both husband and wife.] [Rule 7 renumbered as sub-rule (1) and sub-rule (2) added by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette Part IV-C(I), dated 19.9.2002, page 20. = 2002 RSCS/Part II/page 791/H. 620.]
