Section 13 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
13. Disclosure of Information by the persons applying for Allotment.
- (i) A person applying for allotment of Government land shall be required to file with his application an affidavit duly certified by a Magistrate or an Oath Commissioner appointed by the Board of Revenue giving true information therein on the following points:-(a)permanent place of his residence and the place where he ordinarily resides and earns his livelihood specifying the name of the Village Tehsil, District and State;(b)whether he is a landless tenant or whether he or any member of his joint family has in his name a tenure Khata of land held under proprietary, mourusi or Khatedari rights in the village or at any other place. In the latter case, class of land i.e. irrigated or barani, its area, tenure, and location shall be specified in detail; and(c)such other information as contained in the application in Form III.(ii)A person claiming allotment of Government land on the strength of any special lease granted to him in the past such as "Grow More Food Campaign" shall furnish full details of his lease claim together with certified copies of documents, if any, supporting his claim.
