Section 13A(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)Application for Allotment. - (i) Within the time fixed in the public notice issued under sub-rule (2) or within such time as may be extended by the authority from time to time any person eligible for allotment under this rule may present an application in [form as may be specified by the State government by publication in the Official Gazette] [Substituted by Notification No. F. 4(11) Col./1981, dated 17.1.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 15.3.2000, page 205 (1), [w.e.f. 17.1.2000] = 2001 RSCS/Part II/page 656/H. 602, for the following expression: 'Form XXII'] to the allotting authority of the areas or to any other officer authorised by the Colonisation Commissioner in this behalf:[Provided that the Allotting Authority may consider any application received after the expiry of the time so specified for reasons to be recorded in writing.] [Added by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.](ii)An application made under sub-rule (3) clause (i) shall be verified by the applicant as a plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908).(iii)The applicant shall file, along-with his application an affidavit duly verified by a Magistrate or Oath Commissioner to the effect that the factual information given by him in his application regarding his permanent place of residence, means of livelihood, extent of his land holding, if any, and other particulars are true to his best knowledge or belief.[x x x] [[Deleted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, which was as under:-'(iv) Applications received after the time fixed in the public notice issued under sub-rule (2) or after the extended time under sub-rule (2) shall not be considered and shall be filed in a separate file kept for the purpose, unless the allotting authority decides to consider any application received late as a special case for reasons to be recorded in writing.']]
