Section 13(4) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(4)[ The allotment shall be made in the village in which the land proposed to the allotted is situate. The Sub-Divisional Officer and the members of Advisory Committee shall visit each such village for allotment of land. The date, time and place of the meeting, for the purpose of allotment shall be intimated to the village panchayat concerned at. least one week in advance. A copy of the list of unoccupied Government lands proposed to be allotted at the meeting shall also be sent, to the village Panchayat concerned. If shall contain all the particulars required to be given in column 1 to 6 of form 1.] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.][Provided that the State Government may, if it considers necessary in public interest so to do, direct that the meeting for the purpose of allotment may be held at the headquarters of the Panchayat in which the land proposed to be allotted is situate.] [Added by No., Dated, published in Rajasthan Gazette Extraordinary Part 4(Ga)(I) dated 10-11-78, p. 286.]
