Section 13(7) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(7)Separate lists of persons whose applications have been granted or rejected shall be affixed forthwith on the Notice Board of the Colony Tehsil or Revenue Tehsil in whose jurisdiction the land is situated. Such publication shall be deemed to be sufficient notice to the applicants to the orders passed on the applications:[Provided that the allotting authority shall transfer, the applications of eligible persons, to whom land could not be allotted due to non-availability of land, to a Tehsil where land is available for allotment according to their priority in such tehsil.] [Added by Notification dated 15.07.1976 - Rajasthan Government Gazette, dated 29.07.1976.][Provided further that Colonisation Commissioner may transfer the applications of the eligible persons to whom land could not be allotted due to non- availability of land from the allotting authority to another allotting authority in the same district where land is available for allotment according to their priority as per rules.Provided also that Colonisation Commissioner may after taking prior approval of the State Government transfer the application of the eligible person to whom, land could not be allotted due to non-availability of land from one allotting authority of a district to another allotting authority of another district where the land is available for allotment according to their priority as per rules.] [Inserted by Notification No. F. 3(46) Revenue/Col./83, dated 18.3.99-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 24.3.99, page 513(2). = 1999 RSCS/Part II/page 140/H. 145.]
